Section 78(1) in Arunachal Pradesh Municipal Election Rules, 2011
(1)The Arunachal Pradesh Municipal Elections Rules, 2010 dated 22.04.2009 are hereby superseded, provided that-(a)such repeal shall not affect the previous operation of the said rules, notifications and orders or anything done or any action taken thereunder ; and(b)any proceedings under the said rules, notifications or orders pending at the commencement of these rules shall be continued and disposed of as far may be in accordance with the provisions of these rules.
