Section 406(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)When the said area is included within the limits of the city under Section 405-(a)the Municipal Law [x x x] or any other Act dealing with local self-government, as the case may be, if in force in such area shall be deemed to be repealed therein; and(b)except as the Government may otherwise by notification in the Gazette direct, all rules, bye-laws, regulations, notifications, orders, directions and powers made, issued or conferred under this Act and in force at the dale of inclusion shall apply to the said area, in supersession of all corresponding rules, bye-laws, regulations, notifications, orders, directions and powers made, issued or conferred under the Act deemed to be so repealed.
