Section 574(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)[ On and from the date of commencement of the Uttar Pradesh Urban Local Self Government Laws (Amendment) Act, 1994, any reference to the Nagar Mahapalika or Mahapalika in any rules, regulations, bye-laws, statutory instruments or in any other law for the time being in force, or in any document or proceedings shall be construed as references respectively to the Municipal Corporation or the Corporation.] [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).]
