- With effect from the date of commencement of this Act, the Assam Tribal Areas (Administration of Two Committees) regulation, 1950 (Regulation VI of 1950) shall stand repealed:Provided that until Municipalities are constituted in any Municipal Council Area or Town Council Area in accordance with the provisions of this Act, the local authority created under the provisions of the said Assam Tribal Area (Administration of Town Committee) Regulation, 1950 shall continue to exercise powers or perform duties as if the provisions of the said Assam Tribal Areas (Administration of Town Committee) Regulation, 1950 and the Rules made thereunder are still in force.(2)Notwithstanding the provisions of sub-section (1) of this section -(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in force and be deemed to have been made, issued or granted under the provisions of this Act, unless and until it is superseded by any appointment, notification, order scheme, rule notice or bye law made or issued or any licence or permission granted under the provisions of this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.(b)All debts, obligation and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for a Town Committee established immediately before the establishment of a municipality shall be deemed to have been incurred, entered into or engaged to be done by, with or for such municipality.(c)All budget estimates, assessments, valuations, measurements or divisions made by a Town Committee shall in so far as they are no inconsistent with the provisions of this Act, continue in force and deemed to have been made under the provisions of this Act unless and until they are superseded by any budget estimate, assessment, valuation, measurement or division made by a municipality under this Act.(d)All properties, movable and immovable and all interests of whatsoever nature and kind therein, vested in a Town Committee immediately before the establishment of a municipality under this Act shall with all the rights of whatsoever description, used, enjoyed or possessed by a Town Committee, vest in the municipality.(e)All rates, taxes fees, rents and other sums of money due to a Town Committee immediately before the establishment of a municipality shall be deemed to be due to the municipality.(f)All Rates, taxes, fees, rents and other sums of money due to a Town Committee immediately before the establishment of a municipality shall be deemed to be due to the municipality(g)All suits proceedings and other legal proceedings instituted or which might have been instituted by or against a Town Committee may be continued or instituted by a Municipality.
