Section 88(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)With effect from the date of vesting in the Authority of any of the services of water-supply, sewerage, drainage, collection and disposal of night-soil and collection and disposals of garbage in any area, the provisions of the Calcutta Municipal Act, 1951, or the Calcutta Municipal Act, 1923 as in force in the Municipality of Howrah, or the Bengal Municipal Act, 1923, or the Chandernagore Municipal Act, 1955, or the Howrah Municipal Act, 1965, as the case may be, or any other Act for the time being in force relating to such service shall stand repealed in the area.
