Section 693(3) in The Orissa Municipal Corporation Act, 2003
(3)Notwithstanding anything contained in Sub-section (1), all rules, bye-law, notifications, orders, directions and powers, made, issued or conferred under the said act and in force before the commencement of this Act shall, so far as they are not inconsistent with the provisions of this Act, continue to be in force in the cities until they are replaced by the notifications, rules, bye-laws, order, directions and powers to be made or issued or conferred under this Act.
