418. Continuity of Municipality's Officers, appointments, rules, etc. not effected by the Act.
- All [Municipal areas] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] constituted, Councillors or Commissioners, [Chairperson and Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] appointed or elected Committee established, limits defined, appointments, rules, orders and bye-laws made, licences granted, notifications and notices issued, taxes and rates imposed and proceedings taken under any of the enactments repealed shall, so far as may be, deemed to have been respectively constituted, appointed, elected, established, defined, made, granted, issued, impose and taken under the corresponding provisions of this Act.
