Section 500(c) in Karnataka Municipal Corporations Act, 1976
(c)any appointment, notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form, made, issued, imposed or granted under [the Karnataka Panchayat Raj Act, 1993] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.], immediately before the said date in respect of the said local area shall continue in force and be deemed to have been made, issued, imposed or granted under this Act until it is superseded or modified by any appointment, notification, notice, tax, order, scheme, licence, permission, rule, bye-law or form, made, issued, imposed or granted under this Act;
