Section 2 in The Rajasthan Municipalities (Compounding and Compromising of Offences) Rules, 1966
2. Repeal and saving.
- All rules and bye-laws, in relation to the matter covered by these rules shall stand superseded on the date of commencement of these rules, provided that any action taken under any such rules which are to be superseded shall be deemed to have been taken under these rules.
