Section 7(3) in The Salem City Municipal Corporation Act, 1994
(3)Notwithstanding anything contained in sub-section (1), all appointments, notifications, notices, rules, bye-laws, regulations, orders, directions, licences, permissions, schemes, forms and powers made or issued or conferred under the District Municipalities Act, and in force on the date of the commencement of this Act, shall, so far as they are not inconsistent with the provisions of this Act, continue to be in force in the local area comprised within the City of Salem until they are replaced by the appointments, notifications, notices, rules, bye-laws, regulations, orders, directions, licences, permissions, schemes, forms and powers to be made or issued or conferred under this Act.
