Municipal General (Haryana Repeal) Rules, 1991

Published vide Haryana Notification No. GSR 50/HA24/73/Section 257/91 dated 2.8.1991

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1. These rules may be called the Municipal General (Haryana Repeal) Rules, 1991.
2. The Municipal General Rules originally published - vide Punjab Government Notification No. 13981, dated the 16th July, 1918, in their application to the State of Haryana are hereby repealed :

Provided that such repeal shall not affect -

(a) the previous operation of the rules so repealed or any thing duly done or suffered thereunder; or

(b) any right, privilege, obligation or liability, acquired or incurred under the rules so repealed; or

(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the rules so repealed; or

(d) any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said rules had not been repealed.