Section 5(ii) in The Kota Municipal Limits (Continued Existence) Validating Act, 1975
(ii)that all actions, proceedings, or suits for the recoveiy of any tax, toll, cess, fee or any other charge levied but not collected under the Panchayat Act or in any other charge levied but not collected under the Panchayat Act or in any other law for the time being in force, by treating these villages of Raipura and Ummedganj as existing in a Panchayat Circle, and pending on the date of the commencement of this Act shall upon such commencement cease to have effect and shall be dismissed or discontinued.
