Section 5 in The Chandernagore (Assimilation Of Laws) Act, 1955
5. Bengal Act 15 of 1932 not to apply to Chandernagore. -
Notwithstanding anything contained in sections 3 and 4, the Bengal Municipal Act, 1932, shall not extend to Chandernagore, and any law in force in Chandernagore immediately before the appointed day which corresponds to that Act, shall, until such law is repealed, continue to apply to, and be in force in Chandernagore, and any reference to the Bengal Municipal Act, 1932 in any of the laws extended to Chandernagore under section 3 shall be deemed to be a reference to the corresponding law continued in force by this section.
