(2)Any appointment, notification, notice, tax, scheme, license, permission, rule, regulation or form made or issued or imposed under the Acts referred to in sub-section (1) in respect of such municipality which was in force as applicable immediately before the date of the commencement of this Act shall continue to be in force and be deemed to have been made, issued or imposed under the provisions of this Act unless and until it is superseded by any appointment, notification, notice, tax, scheme, license, permission, rule, regulation or form made or issued or imposed under the Act.
