(2)Notwithstanding the provisions of sub-section (1) -(a)any appointment, notification, order, scheme, rule, form, notice or bye-law made or issued, and any licence or permission granted under any of the enactments referred to in sub-section (1) and in force immediately before the commencement of this Act, shall, in so far as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have been made or issued or granted under the provisions of this Act, unless and until it is superseded by any appointment, notification, order, scheme, rule, form, notice or bye-law made issued or any licence or permission granted under the said provision;(b)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for any of the committees constituted under the Punjab Municipal Act, 1911, before such commencement shall be deemed to have been incurred, entered into or engaged to be done by, with or for the committee concerned;(c)all budget estimates, assessments, valuations, measurements or divisions made by any of the committees shall, in so far as they are not inconsistent with the provisions of this Act, continue in force and be deemed to have been made under the provisions of this Act unless and until they are superseded by any budget estimates, assessment, valuation, measurement or division made by the committee under the said provisions;(d)all properties, movable and immovable and all interests of whatsoever nature and kind therein, vested in any of the committees immediately before such commencement shall with all rights of whatever description used, enjoyed or possessed by any such committee, vest in the committee concerned;(e)all rates, taxes, fees, rents and other sums of money due to any of the aforesaid committees immediately before such commencement shall be deemed to be due to the committee concerned;(f)all rates, taxes, fees, rents, fares and other charges shall, until and unless they are varied by the committee concerned continue to be levied at the same rate at which they were being levied by the aforesaid committees immediately before such commencement; and(g)all suits, prosecutions and other legal proceedings, instituted or which might have been instituted by or against any of the aforesaid committees may be continued or instituted by or against the committee concerned.[280. Transitional provisions. - (1) Any committee constituted as a result of the operation of the Haryana Municipal (Amendment) Act, 1979 in place of an existing committee or a notified area committee shall, notwithstanding anything contained in any other law for the time being in force, be deemed to be [a perpetual successor of such committee or the notified area committee, as the case may be, in respect of all its rules, orders, bye-laws, notifications, appointments, taxes and all other matters whatsoever,] [Substituted vide Haryana Act No. 12 of 1979.] and all assets and liabilities, rights and obligation vested in such committee or notified area committee immediately before the coming into force of the said Act shall vest in such committee.
