- On and from the date on which this Act comes into force, the Assam Municipal Act 1923 (Act I of 1923), shall be repealed, as extended to the Union territory of manipur shall be repealed:Provided that-(a)the said repeal shall not affect the validity or invalidity of anything already done under the said enactment;(b)all Municipal Boards constituted under the Assam Municipal Act, 1923 (Assam Act 1 of 1923) shall subject to the other provisions of this Act,continue to function for the remaining period of their terms as If they were constituted under this Act; and.(c)all Municipalities constituted, limits defined, regulations and division made all rules and bye-Laws, notifications, orders, appointments and assessments made, licenses and notices issued, taxes, tolls rates and fees imposed or assessed, budgets passed, plans approved permissions or sanction granted contracts entered into, suits instituted and proceedings taken under the Assam Municipal Act, 1923 (Assam Act I of 1923) and in force immediately before the commencement of this Act shall continue to be in force and in so far as they are not inconsistent with this Act, shall be deemed to have been respectively made, issued, imposed or, passed processed approved, granted, entered into instituted and taken under this Act until new provisions are made under this Act.
