Section 6 in The Degloor Market Committee (Reconstitution and Reorganisation) Order, 1960.
6. Contracts.
- Where before the appointed day, the existing Corporation has made any contract, the contract shall be deemed to have been made-(a)if the purposes of the contract are, as from the appointed day, exclusively relatable to the Madnoor area, by the new Corporation;(b)in any other case, by the existing Corporation; and all rights and liabilities which have accrued, or may accrue under any such contract shall, to the extent to which they would have been rights or liabilities of the existing Corporation, be rights or liabilities of the new Corporation or the existing Corporation, as the case may be.
