419. Passing of property, rights and liabilities [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] constituted under this Act.
- 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 a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] constituted under the Madras District Municipality Act 1920 (Madras Act V of 1920), a Municipality constituted under the Bihar and Orissa Municipal Act, 1922, (B. and O. Act VIII of 1992) as well as all liabilities legally subsisting against the said [Municipalities] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or [Municipal areas] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall pass to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] concerned or constituted under this Act.
