Section 142(5) in West Bengal Town and Country (Planning and Development) Act, 1979
(5)Notwithstanding anything contained in this Act, the on-going scheme with regard to Fringe Area Water Supply in panchayat areas carried on in accordance with the provisions of clause (a) of sub-section (1) of section 8 of the Kolkata Metropolitan Water and Sanitation Authority Act, 1966, may be continued as if the Kolkata Metropolitan Water and Sanitation Authority Act, 1966, has not been repealed.] [Inserted by West Bengal Act No. 15 of 2017, dated 31.3.2017.]First Schedule(See section 16)"[Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Planning Area" comprises the areas included within the boundaries of the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Area specified below except that it does not comprise any area included in a cantonment declared as such under section 3 of the Cantonments Act, 1924 (2 of 1924)[Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan AreaThe [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Area is the area comprised of land situated on the west and east banks of the river Hooghly, the respective boundaries of which are as follows, namely : -A. West-bank of the river Hooghly
