From the date on which this Act comes into force in any district, the Panjab Local Rates Act, 1878 (V of 1878), shall be repealed throughout that district. But all rates imposed, sums credited to the Local Government, and notifications published under that Act, shall, so far as may be, be deemed to have been respectively spectively imposed, credited and published under this Act.Open in Lexace · Ask the AI about this section
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