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

State of West Bengal - Subsection

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

(d)all the provisions of the West Bengal Panchayat Act, 1973, and the rules, bye-laws, orders and notifications made thereunder which were in force in that part of the area included in Howrah as defined in the said Act which lies outside the Municipalities of Howrah and Bally (hereinafter referred to as the said non-Municipal area) at the date of commencement of the said Act or which came into force in the said non-Municipal area after the said date shall continue to be in force in the said non-Municipal area.