Section 361(3) in Karnataka Municipalities Act, 1964
(3)Any appointment, notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form, made, issued or imposed in respect of a [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] declared as a city [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] and any appointment, notification, order, scheme, rule, bye-law or form, made or issued under any other law in respect of such [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] shall continue in force and be deemed to have been made, issued or imposed under the provisions of this Act, unless and until it is superseded by any appointment, notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form, made or issued or imposed under this Act.
