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[Cites 0, Cited by 0] [Section 333A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 333A(iv) in The U.P. Municipalities Act, 1916

(iv)all liabilities, whether arising out of contract or otherwise which have accrued against the Nagar Panchayat and are outstanding on the date immediately preceding the said date shall thereafter be the liabilities of the Municipal Council;