Section 7(2) in The Erode City Municipal Corporation Act, 2008
(2)Such cesser shall not affect,-(a)the previous operation of the District Municipalities Act in respect of the local area comprised within the city of Erode;(b)any penalty, forfeiture or punishment incurred in respect of any I offence committed) against the District Municipalities Act; or(c)any investigation, legal proceedings or remedy in respect of such penalty, forfeiture or punishment, and any such penalty, 1 forfeiture or punishment may be imposed as if this Act, had not been passed.
