Section 406 in The Chhattisgarh Municipal Corporation Act, 1956
406. Effect of inclusion.
(1)When the said area is included within the limits of the city under Section 405-(a)the Municipal Law [x x x] or any other Act dealing with local self-government, as the case may be, if in force in such area shall be deemed to be repealed therein; and(b)except as the Government may otherwise by notification in the Gazette direct, all rules, bye-laws, regulations, notifications, orders, directions and powers made, issued or conferred under this Act and in force at the dale of inclusion shall apply to the said area, in supersession of all corresponding rules, bye-laws, regulations, notifications, orders, directions and powers made, issued or conferred under the Act deemed to be so repealed.(2)The Government may issue such orders as may be necessary to give effect to the inclusion of the said area and any matters incidental or ancillary thereto.
