(1)Sections 296 and 297, clause (c) of section 306 and section 307 of the Calcutta Municipal Act, 1923, as extended to the [Howrah Municipal Corporation,] [Words substituted for the words 'Howrah Municipality' by W.B. Act 15 of 1995.] [and the corresponding provisions, if any, under the Bengal Municipal Act, 1932, as in force [in any Municipality of Howrah,)] [Words and figures inserted by W.B. Act 43 of 1983.]] shall not apply to any street which is vested in the Board.
