Section 17(5) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
(5)The Chhattisgarh Municipalities (Financial Powers of the Authorities and the Limit for Inviting Tenders) Rules, 1994.and all rules, bye-laws or orders, corresponding to these rules, if any, shall stand repealed from the date of commencement of these rules :Provided that any action taken or anything done under the rules, bye-laws or orders so repealed shall, so far as they are not inconsistent with the provisions of these rules, be deemed to have been taken or done under the corresponding provisions of these rules.
