(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.
