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[Cites 0, Cited by 0] [Section 140(5)] [Section 140] [Entire Act]

State of West Bengal - Subsection

Section 140(5)(d) in The West Bengal Panchayat Act, 1973

(d)All rules, orders, bye-laws and notifications made or issued from time to time under any law for the time being in force, applicable to the Zilla Parishad of the former district and continuing in force immediately before the coming into office of the newly constituted Zilla Parishads under this sub-section, shall, after the coming into office of the newly constituted Zilla Parishads, continue in force in so far as they are not inconsistent with the provisions of this Act and shall be applicable to the newly constituted Zilla Parishads until they are repealed or amended.