Section 126 in Guwahati Metropolitan Development Authority Act, 1985
126. Repeal and saving.
(1)The relevant Sections of the Guwahati Municipal Corporation Act, 1969 (Assam Act I of 1973) and along with the amendments up-to date inconsistant with the provisions of this Act shall stand repealed with effect from the date on which the Guwahati Metropolitan Development Authority as referred to in Section 4 of this Act if constituted.(2)The relevant sections of the Assam Town and Country Planning Act, (Assam Act II of 1960) and the Assam Municipal Act, 1956 (Assam Act IV of 1957) Assam Panchayat Act, 1972 and alongwith their amendments up-to date and the rules and the regulations made thereunder, inconsistent with the provisions of this Act shall cease to operate within the territorial limits of the Guwahati Metropolitan Area as referred to in Section3 of this Act with effect from the date on which the Guwahati Metropolitan Development Authority, as referred to in Section 4 of this Act is constituted.(3)Notwithstanding any repeal and inoperative of the relevant sections referred to in sub-section (1) and sub-section (2) anything done or anything purported to be done or any action taken under the provisions of the said Acts or rules or regulations made thereunder, shall be deemed to have been done or taken under the provisions of this act and all such rules or regulations shall, if not inconsistent with the provisions of this Act continue in force till rules and regulations are made under this Act.
