Section 19 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
19. Repeal.
- All bye-laws relating to Sanitation and Public Health in force in the municipalities immediately before the commencement of these bye-laws shall stand repealed :Provided that any order made or action taken under the bye-laws so repealed shall be deemed to have been made or taken under the corresponding provisions of these bye-laws.
