Section 626(1)(a) in The Calcutta Municipal Corporation Act, 1980
(a)the Bengal Municipal Act, 1932, or the West Bengal Zilla Parishads Act, 1963, or the West Bengal Panchayat Act, 1973, or the West Bengal Government Townships (Extension of Civic Amenities) Act, 1975, as the case may be, if in force in such area, shall be deemed to be repealed therein; and