Section 355(c) in Karnataka Municipalities Act, 1964
(c)any appointment, notification, notice, tax, order, scheme, license, permission, rule, bye-law or form made, issued, imposed or granted under the Karnataka Panchayat Raj Act, 1993 immediately before the said date in respect of the said local area shall continue in force and be deemed to have been made, issued, imposed or granted under this Act until it is superseded or modified by any appointment, notification, notice, tax, order, scheme, license, permission, rule, bye-law, or form made, issued, imposed or granted under this Act;
