Section 9 in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996
9. Repeal and Savings.
- All rules/bye-Laws/orders corresponding to these rules in force immediately before the commencement of these rules and applicable to any Council are hereby repealed ;Provided that any order or action taken under the rules/bye-Laws/orders so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.
