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[Cites 0, Cited by 0] [Section 421(2)] [Section 421] [Entire Act]

State of Haryana - Subsection

Section 421(2)(a) in Haryana Municipal Corporation Act, 1994

(a)any appointment, notification, order, scheme, rule, form, notice, or bye-law made or issued, and any licence or permission granted under the Faridabad Complex (Regulation and Development) Act, 1971 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 to be in force and be deemed to have been made, issued or granted under the provisions of this Act, unless and until it is superseded by any appointment notification, order, scheme, rule, form, notice or bye-law made or issued or any licence or permission granted under the said provisions;