Section 182B(3) in Telangana District Boards Act, 1955
(3)Any notification, notice, tax, order, scheme, licence, permission, rule, by-law or form made, issued or imposed by the Board which has been dissolved, in respect of any part of the area subject to the authority of the Board which has been reconstituted or established, shall be deemed to have been made, issued or imposed by such Board, unless and until it is superseded by any notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form made, issued or imposed by such Board.]
