Section 694 in The Orissa Municipal Corporation Act, 2003
694. Transitional provisions.
(1)All property, all rights of whatever kind used, enjoyed, possessed by and all interests of whatever kind owned by or vested in or held in trust by or for the Municipal Corporation constituted under the said Act with all rights of whatever kind used, enjoyed or possessed by the said Corporation as well as liabilities legally subsisting against the said Corporations shall, on and from the commencement of this Act, and subject to such directions as the Government may, by general or special order give in this behalf, pass to the Corporation concerned as constituted under this Act.(2)All arrear of taxes or other payment by way of composition of a tax, or dues for expenses or compensation or otherwise and all sums of money otherwise due to the Municipal Corporations at the commencement of this Act may be recovered as if they had accrued to the respective Corporations under the provisions of this Act.(3)All taxes, fees and duties, which immediately before the commencement of this Act, were being imposed by the Municipal Corporations shall be deemed to have been imposed by the respective Corporations under the provisions of this act and shall continue to be in force accordingly until such taxes, fees and duties are revised, cancelled or superseded by anything done of any action, taken under this Act.(4)All proceedings taken by or on behalf of or against the Municipal Corporation under the said Act may be continued by, or on behalf of or against, the respective Corporation.(5)Any action taken under the said Act by any authority before such commencement shall be deemed to have been taken by the authority competent to take such action under this Act as if this Act had then been in force.
