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[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Assam - Subsection

Section 131(1)(c) in Assam Panchayat Act, 1994

(c)all rules and bye-laws, notification, orders appointments made, permissions and sanctions granted, taxes, cess, fees, or rates levied, contract entered into, suits instituted and proceedings taken under the Assam Panchayat Raj Act, 1986 and in force immediately before the commencement of this Act shall continue to be in force and so far as they are not inconsistent with this Act, shall be deemed to have been retrospectively made, granted, levied, entered into, instituted and taken under this Act until new provisions are made under this Act;