Section 53 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977
53.
Any bye-laws relating to the regulation of slaughter-house in force in the municipalities immediately before the commencement of these bye-laws shall stand repealed :Provided that any order made or action taken under the bye-laws so repealed shall be deemed to have been made or taken under the corresponding provision of these bye-laws.
