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State of Uttar Pradesh - Section

Section 334 in The U.P. Municipalities Act, 1916

334. Repeals and Savings.

(1)The enactments specified in Schedule IX are repealed.
(2)Provided that this repeal shall not affect, -
(a)the validity of any appointment, or any grant or appropriation of money or property, or any tax or impost, made or imposed under any enactment hereby repealed; or
(b)the terms of remuneration, or right to pension, of any officer appointed before the commencement of this Act.