Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Karnataka - Subsection

Section 71(1)(a) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(a)any appointment, notification, order, tax, rates, rentals, fees and other charges, scheme, rule, bye-law, form or notice made or issued, and any licence or permission granted under the Karnataka Municipalities Act 1964 or any other law, in so far as it relates to the water supply or sewerage undertakings, shall continue in force and be deemed to have been made, issued or granted under the provisions of this Act until it is superseded or modified by any appointment, notification, tax, rates, rentals, fees and other charges, order, scheme, rule, bye-law, form, notice, licence or permission, made, issued, imposed or granted under this Act;