Section 2 in The Mumbai Municipal Corporation Act, 1888
2. Repeal of enactments.
- The enactments mentioned in Schedule A are repealed to the extent specified in the third column of the said Schedule:Provided that-(a)all rules and by-laws made, all notifications published, all orders issued and all licences and permissions granted under any of the said enactments and still in force shall, so far as they are consistent with this Act, be deemed to have been respectively made, published, issued and granted hereunder; and(b)all debts and obligations incurred, all contracts entered into and all matters and things engaged to be done, by, with or for the municipal corporation before this Act comes into force shall be deemed to have been incurred, entered into or engaged to be done by, with or for the municipal corporation constituted under this Act; and(c)all rates, taxes and sums of money due to the corporation when this Act comes into force shall be deemed to be due to the corporation under this Act; and(d)all suits or other legal proceedings, civil, criminal, instituted or which, might but for the passing of this Act have been instituted by or against the corporation or the Commissioner may be continued or instituted subject to the provisions of section 13 of Schedule R as if this Act has not been passed; and(e)all references made in any Act of the [Governor of Bombay] ['Governor of Bombay' shall stand unmodified vide the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] in Council to any of the said enactments shall be read as if made to this Act to the corresponding portion thereof.
