Section 3 in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010
3. Bye-laws to Supersede all earlier rules and bye-laws.
(1)These bye-laws supersede any rule or bye-laws or order issued under the Act by any authority in the past that relates to management and handling of municipal solid waste.(2)Notwithstanding anything contained in clause (1), the validity of any action taken under any such rule or bye-laws or order issued under the Act in force at the material time shall remain unaffected by these bye-laws.
