[* * * * * * * * *] [[Section 156 omitted by W.B. Act 15 of 1995, which was as under :-'156. Power to extend the Bengal Municipal Act, 1932, to areas in the neighbourhood of Howrah Municipality to which the provisions of the present Act have been extended. - (1) When any provision of this Act has been extended to any area where the Bengal Municipal Act, 1932, is not in force, under sub-section (3) of section 1, the State Government may, by notification published in the Official Gazette and in such other manner (if any) as it may consider necessary, extend to such area the Bengal Municipal Act, 1932, or any portion thereof, subject to such restrictions and modifications (if any) as may be specified in such notification.(2)When the said Bengal Municipal Act, 1932, or any portion thereof, is extended under sub-section (1) to any area, then -(a)the Bengal Local Self-Government Act of 1885, and the Bengal Village Self-Government Act, 1919, or any portion of it, if in force in such area, shall be deemed to be repealed therein, and(b)except as the State Government may otherwise, by notification, direct, all rules, by-laws, regulations, orders, directions and powers made, issued or conferred under the portions of the said Bengal Municipal Act, 1932, which have been so extended and in force at the date of such extension, shall apply to the said area, in supersession of all corresponding rules, by-laws, regulations, orders, directions and powers (if any) made, issued or conferred under the said Bengal Local Self-Government Act of 1885, or the Bengal Village Self-Government Act, 1919.'.]]
