Section 334(2) in The U.P. Municipalities Act, 1916
(2)Provided that this repeal shall not affect, -(a)the validity of any appointment, or any grant or appropriation of money or property, or any tax or impost, made or imposed under any enactment hereby repealed; or(b)the terms of remuneration, or right to pension, of any officer appointed before the commencement of this Act.
