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

State of West Bengal - Subsection

Section 2(2)(c) in The Howrah Municipal (Repealing) Act, 1974

(c)all the provisions of the Bengal Municipal Act, 1932, and the rules, bye-laws, orders and notifications made thereunder which were in force in the Municipality of Bally at the date of commencement of the said Act or which came into force in the said Municipality after the said date shall continue to be in force in the said Municipality;