Section 421 in Haryana Municipal Corporation Act, 1994
421. Repeal and saving.
(1)As from the commencement of this Act the Faridabad Complex (Regulation and Development) Act, 1971, shall stand repealed.(2)Notwithstanding anything contained in sub-section (1) -(a)any appointment, notification, order, scheme, rule, form, notice, or bye-law made or issued, and any licence or permission granted under the Faridabad Complex (Regulation and Development) Act, 1971 and in force immediately before the commencement of this Act shall, in so far as it is not inconsistent with the provisions of this Act continue to be in force and be deemed to have been made, issued or granted under the provisions of this Act, unless and until it is superseded by any appointment notification, order, scheme, rule, form, notice or bye-law made or issued or any licence or permission granted under the said provisions;(b)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the administration of the Faridabad Complex, before such commencement, shall be deemed to have been incurred, entered into or engaged to be done by with or for the Corporation;(c)all budget estimates, assessments, valuations, measurements or divisions made by the administration of the Faridabad Complex shall, in so far as they are not inconsistent with the provisions of this Act continue in force and be deemed to have been made under the provisions of this Act unless and until they are superseded by any budget estimate, assessment, valuation, measurement or division made by the Corporation under the said provisions;(d)all properties, movable and immovable and all interests of whatsoever nature and kind therein, vested in the administration of the Faridabad Complex immediately before such commencement, shall with all rights of whatever description used, enjoyed or possessed by the administration of Faridabad Complex, vest in the Corporation;(e)all rates, taxes, fees, rents and other sums of money due to the administration of the Faridabad Complex immediately before such commencement, shall be deemed to be due to the Corporation;(f)all rates, taxes, fees, rents, fares and other charges shall, until and unless they are varied by the Corporation continue to be levied at the same rate at which they were being levied by the aforesaid administration of the Faridabad Complex immediately before such commencement;(g)all suits, prosecutions, land acquisition proceedings instituted or which might have been instituted by or against the administration of the Faridabad Complex may be continued or instituted by or against Corporation; and(h)all proceedings and appeals pending before any authority of the Faridabad Complex before such commencement, shall be deemed to have been instituted before the Commissioner and shall be continued by him or transferred to another authority under the provisions of this Act.
