Section 27A(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)Immediately with the repealing of the Kolkata of Improvement Act, 1911,-(a)all Trustees of the Board of Kolkata Improvement Trust and and Kolkata Metropolitan Water all members or other persons constituting committees thereunder shall be deemed to have vacated their respective offices;(b)all properties, funds and dues vested in or realisable by the said Board and the Chairman thereof, respectively, shall vest in and be realisable by the Kolkata Metropolitan Development Authority as described under Chapter IV (hereinafter referred to as the Development Authority);(c)all contracts and liabilities already enforced by or against the said Board, shall be enforceable by or against the Development Authority;(d)all the powers and duties under the provisions of this or any other Act or any rule, regulation, bye-law, order or notification made thereunder, exercised or performed by the said Board, committee or the Chairman, as the case may be, shall be exercised or performed by the Development Authority;(e)all legal proceedings instituted by or against the Board may be continued or enforced by or against the Development Authority;(f)all officers and other employees of the Board continuing in office immediately before the date of the repealing of the Kolkata Improvement Act, 1911, shall be deemed to be employed by the Development Authority on such terms and conditions not being less advantageous than what they were entitled to immediately before the said date; and(g)on and from the commencement of these amendments, the Kolkata Improvement Trust shall mean and include the Kolkata Metropolitan Development Authority and wherever the words "Kolkata Improvement Trust" occur, it shall mean Kolkata Metropolitan Development Authority.
