Section 23 in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
23. Savings.
- Notwithstanding the suspension of any law in force in a slum area by reason of the provisions of section 22, anything done, action taken or work undertaken under any such law shall, if it is not inconsistent with the provisions of this Act, continue to be done, taken or undertaken, as the case may be, as if that area had not been declared under this Act to be a slum area.
