Section 503(2) in Karnataka Municipal Corporations Act, 1976
(2)The provisions of the Karnataka Municipalities Act, 1964 applicable to such [city municipal area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] shall not apply to any local area declared as a [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] under sub-section(1) with effect from the date specified in the declaration:Provided that any appointment, notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form made or issued or imposed under the said Act in respect of such [city municipal area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] which were in force as applicable immediately before the date specified under sub-section (1) shall continue in force and be deemed to have been made, issued or imposed under the provisions of this Act unless and until it is superseded by any appointment, notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form made or issued or imposed under this Act.
