Section 410(5) in The City of Nagpur Corporation Act, 1948
(5)Every appointment, notification, notice, tax, order, scheme, licence, permission, rule, by-law, or form made, issued, or imposed by the Corporation or the Administrator of the City before the reconstitution of the Corporation under this section and not inconsistent with this Act, shall be deemed to have been respectively made, issued, or imposed under the provisions of this Act, and shall unless subsequently altered, modified, cancelled, suspended, surrendered or withdrawn, as the case may be, under this Act, remain in force for the period, if any, for which it was so made, issued or imposed.
