Section 403(1) in West Bengal Municipal Corporation Act, 2006
(1)With effect from the date of commencement of this Act, the provisions of the West Bengal Panchayat Act, 1973, the West Bengal Municipal Act, 1993, the Siliguri Municipal Corporation Act, 1990, the Asansol Municipal Corporation Act, 1990, the Chandernagore Municipal Corporation Act, 1990, and the Durgapur Municipal Corporation Act, 1994, shall cease to apply to any area constituted, or deemed to have been constituted as a Corporation area under this Act and shall cease to be in force in such area.
