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[Cites 0, Cited by 0] [Section 635(2)] [Section 635] [Entire Act]

State of West Bengal - Subsection

Section 635(2)(a) in The Calcutta Municipal Corporation Act, 1980

(a)every budget passed, loan taken, assessment or plan of a projected public street or measurement or division made, standard plan of a bustee approved, licence or permission or sanction granted, or debenture or notice issued under the Calcutta Municipal Act, 1923 or the Calcutta Municipal Act, 1951 and in force at the commencement of this Act shall be deemed to have been passed, taken, made, approved, granted or issued under this Act, and shall (unless altered, modified, cancelled, repaid, suspended, surrendered or withdrawn, as the case may be, under this Act) remain in force for the period (if any) for which it was so passed, taken, made, approved, granted or issued;