Section 375A(3) in Tamil Nadu District Municipalities Act, 1920
(3)All taxes, fees and duties, which immediately before the date of such Notification, were being levied by such town panchayat, panchayat union council or village panchayat, as the case may be, shall be deemed to have been levied by the municipality under the provisions of this Act and shall continue to be in force accordingly until such taxes, fees and duties are revised, cancelled or superseded by anything done or any-action taken under this Act.
