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State of West Bengal - Section

Section 4 in Calcutta Tramways Act, 1951

4. Transfer of powers. -

Notwithstanding anything to the contrary in any other law, all the powers and duties of the Corporation of Calcutta, the Commissioners of the Howrah Municipality, the Commissioners of the South Suburban Municipality and the Commissioners for the New Howrah Bridge with respect to the construction, maintenance, use, leasing of or otherwise dealing with tramways arc transferred to and vested in the Government.