Section 3(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)Every appointment, rule, bye-law, form, notification, notice, tax, scheme, order, licence or permission made, issued, imposed, sanctioned or given under the Municipal Law, shall, so far as it relates to the municipality of such city and so far as it is in force at the time of the application of, and is not inconsistent with, this Act, be deemed to have been made, issued, imposed, sanctioned or given under the provisions of this Act, and shall unless previously altered, modified, cancelled, suspended, surrendered or withdrawn, as the ease may be, under this Act remain in force for the period, if any, for which it was so made, issued, imposed, sanctioned or given.
