Section 210 in Telangana District Boards Act, 1955
210. Repeal and savings.
- The Hyderabad District Boards Act, 1352 Fasli, is hereby repealed:Provided that-(a)such repeal shall not affect the liability of any person to pay any sum due from him under the said Act or the validity or invalidity of anything done thereunder;(b)all Boards constituted under the said Act including interim Boards and those existing immediately before the coming into force of this Act shall be deemed to have been established as Boards under this Act until such Boards are constituted afresh in accordance with the provisions of this Act; and the rights and liabilities of any such Boards shall be vested in and attached to the Boards so deemed to have been established;and any appointment, notification, notice, tax, order, permission, rule or bye-law made, issued or imposed in respect of any such Board under the Act so repealed shall, so far as it is not inconsistent with the provisions of this Act, be deemed to have been made, issued or imposed under the provisions of this Act, in respect of the Boards so deemed to have been established under this Act unless and until superseded by any appointment, notification, notice, tax, order, permission, rule or bye-law made, issued or imposed under this Act.
