Section 631 in The Calcutta Municipal Corporation Act, 1980
631. Savings as to certain suits and proceedings. -
(1)Any suit or legal proceeding instituted or which but for the passing of this Act have been instituted by or against the Corporation or the Commissioner under the Calcutta Municipal Act, 1951, may be continued or instituted by the Corporation or the Municipal Commissioner, as the case may be, constituted or appointed under this Act.(2)For the purposes of such suit or legal proceeding and of all matters incidental thereto, the powers and duties of the Corporation and of the Commissioner under the Calcutta Municipal Act, 1951, shall vest in the Corporation and the Municipal Commissioner constituted and appointed respectively under this Act, and when any action has been taken under the Calcutta Municipal Act, 1951, such action shall be deemed to have been taken by the corresponding authority under that Act, and the corresponding provisions of this Act shall be deemed to have been complied with.(3)Save as provided in sub-section (2), the procedure laid down in this Act shall be followed in all proceedings relating to a contravention of the provisions of the Calcutta Municipal Act, 1951.
