Section 516 in The Delhi Municipal Corporation Act, 1957
516. Repeal, etc, and savings.
(1) As from the date of the establishment of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)],(a)the Delhi Joint Water and Sewage Board Act, 1926 (23 of 1926), and the Delhi Road Transport Authority Act, 1950 (13 of 1950), shall stand repealed; and(b)the enactments specified in the Thirteenth Schedule shall cease to have effect within Delhi.(2)Notwithstanding the provisions of sub-section (1) of this section or of clause (a) of sub-section (2) of section 286,(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 Acts or enactments referred to in sub-section (1) of this section or under the Act referred to in clause (a) of sub-section (2) of section 286 and in force immediately before the establishment of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] 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in force and be deemed to have been made, issued or granted, under the provisions of this Act, unless and until it is superseded by any appointment, notification, order, scheme, rules, form, notice or bye-law made or issued or any licence or permission granted under the said provisions;(b)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for any of the bodies or local authorities specified in the Second Schedule before such establishment shall be deemed to have been incurred, entered into or engaged to be done by, with or for [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or the municipal authority concerned;(c)all budget estimates, assessments, valuations, measurements or divisions made by any of the aforesaid bodies or local authorities shall in so far as they are not inconsistent with the provisions of this Act, continue in force and be deemed to have been made under the provisions of this Act unless and until they are superseded by any budget estimate, assessment, valuation, measurement or division made by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or the municipal authority concerned under the said provisions;(d)all properties, movable and immovable and all interest of whatsoever nature and kind therein, vested in any of the aforesaid bodies and local authorities immediately before such establishment shall, with all rights of whatsoever description, used, enjoyed or possessed by any such body or authority, vest in the Corporation;(e)all rates, taxes, fees, rents and other sums of money due to any of the aforesaid bodies or local authorities immediately before such establishment shall be deemed to be due to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)];(f)all rates, taxes, fees, rents, fares and other charges shall, until and unless they are varied by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] continue to be levied at the same rate at which they were being levied by the aforesaid bodies or local authorities immediately before such establishment;(g)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against any of the aforesaid bodies or local authorities may be continued or instituted by or against [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]The First Schedule[see section 2(32) and section 514]Boundaries of New DelhiThe area bounded by-the junction of the Pusa Road and Upper Ridge Road towards east along the new Link Road, the Panchkuin Road up to its junction with the Old Gurgaon Road; thence towards northeast along the Old Gurgaon Road and Chelmsford Road upto the New Delhi Railway Station; thence towards south and south-east along the railway lineup to its junction with the Hardinge Bridge; thence towards south along the Mathura Road upto its junction with Lodi Road; thence towards south along the Lodi Road up to its junction with the first road leading to Lodi Colony; thence towards south along the first road leading to Lodi Colony upto its junction with the Ring railway; thence towards west along the railway line up to its junction with the Qutab Road; thence towards south along the Qutab Road up to its junction with Kaushak Nulla; thence towards east along the Kaushak Nulla up to its junction with the boundary of the New Delhi Municipality; thence towards south and thence towards west along the boundary of the New Delhi Municipality and along the south boundary of the Medical Enclave upto its junction with the Ring Road near Gwalior Potteries; thence towards north- west along the Ring Road up to its junction with Kitchner Road, thence towards north along the Upper Ridge Road upto the starting point.THE SECOND SCHEDULE(See sections 99, 286, 504, 511 and 516)BODIES AND LOCAL AUTHORITIES WHOSE FUNCTIONS ARETAKEN OVER BY [A CORPORATION] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
