Section 363(3) in Karnataka Municipalities Act, 1964
(3)The property, rights and liabilities of the municipal councils of the [smaller urban areas amalgamated] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] and declared to be a single town [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] under sub-section (1) shall vest, in the municipal council of the said single [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] with effect from the date specified in the notification.
