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State of West Bengal - Section

Section 380 in West Bengal Municipal Act, 1993

380. [***] [Section 380 omitted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994]

Prior to omission the Section 380 read as;380. Consequences of application of the Act to a notified area.- (1) When any tax is imposed in a notified area under any of the provisions of this Act as extended to such area, the proceeds of such tax shall be expended in the same manner in which, and for the same purposes for which, the Municipal Fund may be expended by a Municipality.(2) When any provision of this Act or the rules or the regulations made thereunder is extended with or without modification to a notified area, such provision or rule or regulation shall, unless a different intention appears. operate as if the notified area were a municipal area and the powers and duties of the Chairman-in-Council were vested in the Chairman appointed under sub-section (2) of section 379 and those of the Board of Councilors, in the Notified Area Authority.
[381. Declaration of notified area as municipal area. - Notwithstanding anything contained in Chapter II or elsewhere in this Act, if, at any time, the Governor is satisfied, having regard to the provisions of section 3, that a notified area may be constituted a municipal area, the Governor may, by notification, declare such notified area to be a municipal area.] [Substituted by West Bengal Act 30 of 1994 w.r e.f. 13.7.1994]
Prior to substitution the Section 381 read as;381. Abolition or alteration of a notified area.- The State Government may, at any time and in accordance with the provisions of this Act, by notification-(a) constitute a notified area or any part thereof to be a municipal area, or(b) include a notified area or any part thereof within a municipal area.