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[Cites 0, Cited by 0] [Section 416(2)] [Section 416] [Entire Act]

NCT Delhi - Subsection

Section 416(2)(a) in The New Delhi Municipal Council Act, 1994

(a)any appointment, notification, order, scheme, rule, form, notice or bye-law made or issued, and any licence or permission granted under the Act referred to in sub-section (1) of this section and in force immediately before the establishment of the Council, shall, in so far as it is not inconsistent with the provisions of this Act continue in force and be deemed to have been made, issued or granted, under the provisions of this Act, unless and until it is superseded by any appointment, notification, order, scheme, rule, form, notice or bye-law made or issued or any licence or permission granted under the said provisions;