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[Cites 0, Cited by 0] [Section 484(2)] [Section 484] [Entire Act]

State of Nagaland - Subsection

Section 484(2)(a) in Nagaland Municipal Act, 2001

(a)Any appointment, notification, order scheme, rule, form, notice or bye law made or issued and any licence or established permission granted by a Town Committee established under the Assam Tribal Areas (Administration of Town Committee) Regulation, 1950 and in force immediately before, the establishment of the municipalities, shall in so far as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have been made, issued or granted under the provisions of this Act, unless and until it is superseded by any appointment, notification, order scheme, rule notice or bye law made or issued or any licence or permission granted under the provisions of this Act.