Section 6(4) in The Midnapore Homoeopathic Medical College And Hospital (Taking Over Of Management And Subsequent Acquisition) Act, 1984
(4)The Administrator appointed under section 7 shall cease to function with effect from the date on which the management of the institution is made over under sub-section (2), or is reverted under sub-section (3), of this section, as the case may be.[4A] [Sub-sections (4A) and (4B) Inserted by W.B. Act 24 of 1992.] Notwithstanding anything contained in the foregoing provisions of this section, the period referred to in sub-section (2) of section 3 (hereinafter referred to as the said period) shall be held to include any period which may elapse between the expiry of the said period and the date of publication in the Official Gazette of any law extending the said period for any further period.[4B] [Sub-sections (4A) and (4B) Inserted by W.B. Act 24 of 1992.] The provisions of sub-section (4A) shall have effect notwithstanding anything to the contrary contained in any other law for the time being in force or in any judgement, decree or order of any court, tribunal or other authority or in any instrument having effect by virtue of any law other than this Act.
