Section 33 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
33. Repeal and Savings.
- On the commencement of these rules all rules corresponding to these rules in force in any part of Madhya Pradesh immediately before the commencement of these rules, shall stand repealed :Provided that anything done or any action taken under any of the said rule so repealed shall be deemed to have been done or taken under the corresponding provisions of these rules such thing or action is inconsistent with any of the provisions of these rules.[Forms not reproduced]
