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State of Madhya Pradesh - Section

Section 35 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999

35. Repeal.

- All rules corresponding to these rules are in force immediately before the commencement of these rules shall stand repealed :Provided that any thing done or action taken under the rules so repealed shall be deemed to have been done or taken under these rules until it is inconsistent with the provisions of these rules.