Section 2 in The M.P. Municipal Corporation Act, 1956
2. Repeal of Enactment.
(1)On the application of this Act to any city, the municipality of that city shall, save as hereinafter provided, be deemed to have been withdrawn from the operation of the [Municipal Laws] [Substituted by M.P. Act No. 13 of 1961.]:[Provided that on the application of this Act to any city under sub-section (3) of Section 1, the authority or any institution if performing the Municipal functions shall cease to perform such functions and all assets and liabilities of such authority or institution shall vest in the Municipal Corporation constituted under this Act.] [Substituted by M.P. Act No. 18 of 1997.](2)This withdrawal shall not revive any office, authority or thing abolished by the [Municipal Law] [Substituted by M.P. Act No. 13 of 1961.], or affect the validity of anything done or suffered, or any right, title, obligation or liability accrued, before the application of this Act.(3)Nothing herein contained shall deprive any person of any right to property, or other private right, except as hereinafter provided.
