Constitution of India, 1949
243ZF. Continuance of existing laws and
Municipalities. —
Notwithstanding anything in this Part, any provision of any law
relating to Municipalities in force in a State immediately before the
commencement of the Constitution (Seventy-fourth Amendment) Act, 1992, which is
inconsistent with the provisions of this Part, shall continue to be in force
until amended or repealed by a competent Legislature or other competent
authority or until the expiration of one year from such commencement, whichever
is earlier:
Provided that all the Municipalities existing
immediately before such commencement shall continue till the expiration of
their duration, unless sooner dissolved by a resolution passed to that effect
by the Legislative Assembly of that State or, in the case of a State having a
Legislative Council, by each House of the Legislature of that State.