Section 7(d) in The Chhattisgarh Municipalities Act, 1961
(d)any appointment, notification/notice, tax, order, scheme, licence, permission, rule, bye-law or form made, issued, imposed or granted under the Bhopal State Town Area Act, 1954 (XIV of 1954), or the Panchayat Law before the specified date in respect of such local area shall, so far as it is not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made, issued, imposed or granted in respect of the Municipality until it is superseded or modified by any appointment, notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form made, issued, imposed or granted under this Act;
