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[Cites 0, Cited by 0] [Section 279(2)] [Section 279] [Entire Act]

State of Haryana - Subsection

Section 279(2)(a) in The Haryana Municipal Act, 1973

(a)any appointment, notification, order, scheme, rule, form, notice or bye-law made or issued, and any licence or permission granted under any of the enactments referred to in sub-section (1) and in force immediately before the commencement of this Act, 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in force and be deemed to have been made or issued or granted under the provisions of this Act, unless and until it is superseded by any appointment, notification, order, scheme, rule, form, notice or bye-law made issued or any licence or permission granted under the said provision;