Section 23(2) in The Calcutta Metropolitan Development Authority Act, 1972
(2)Anything done or any action taken under the Calcutta Metropolitan Development Authority Ordinance, 1972, shall be deemed to have been validly done or taken under this Act as if this Act had commenced on the 21st day of August, 1970.[16 THE SCHEDULE] [Schedule inserted by W.B. Act 21 of 1974.](See section 22B)A. Amendments to the Calcutta Improvement Act, 1911(Ben. Act V of 1911)
