Section 576(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)All proceedings pending before any authority of the [Municipal Board or, as the case may be, the Municipal Council] [Substituted for 'the said municipality' by U.P. Act 26 of 1995, S. 23 (w.e.f. 30-05-1994).] or local authority on the said day which under the provisions of this Act are required to be instituted before or undertaken by the Municipal Commissioner shall be transferred to and continued by him and all other such proceedings shall, so far as may be, be transferred to and continued by such authority before or by whom they have to be instituted or undertaken under the provisions of this Act.
