Section 75(3) in The Manipur Municipalities Act,1994.
(3)Subject to the provisions of any law that may be made by Parliament, any tax or fee which immediately before the commencement of this Act, was being. lawfully levied under the Manipur Municipalities Act, 1976 (Manipur Act 26 of 1976.) notwithstanding 'that such tax or fee is not specified in sub-section (1) shall continue to be levied by the Nagar Panchayat or, as the case may be, by the Council.
