Section 410 in Chennai City Municipal Corporation Act, 1919
410. Passing of property and rights to corporation as reconstituted.
- All property and all interests of whatever kind owned by, vested in or held in trust by or for the corporation with all rights of whatever kind used, enjoyed or possessed by the corporation as constituted under the Madras City Municipal Act, 1904, as well as all liabilities legally subsisting against the said corporation shall pass to the corporation as constituted under this Act.
