Section 693 in The Orissa Municipal Corporation Act, 2003
693. Orissa Municipal Act, 1950 not to apply.
(1)On the commencement of this Act any smaller urban area declared or deemed to be larger urban area under Section 3 of this Act, the provisions of the Orissa Municipal Act, 1950 (hereinafter referred to as the said Act) shall cease to apply to such larger urban area.(2)Such cessation shall not affect, -(a)the previous operation of the said Act in respect of the larger urban area referred to in Sub-section (1); or(b)any right, privilege, obligation or liability accrued or incurred under the said Act; or(c)any penalty, forfeiture or punishment incurred, in respect of any offence committed under the said Act; or(d)any investigation, legal proceeding or remedy in respect of such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.(3)Notwithstanding anything contained in Sub-section (1), all rules, bye-law, notifications, orders, directions and powers, made, issued or conferred under the said act and in force before the commencement of this Act shall, so far as they are not inconsistent with the provisions of this Act, continue to be in force in the cities until they are replaced by the notifications, rules, bye-laws, order, directions and powers to be made or issued or conferred under this Act.
