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[Cites 0, Cited by 0] [Section 147(2)] [Section 147] [Entire Act]

State of West Bengal - Subsection

Section 147(2)(b) in The Calcutta Improvement Act, 1911

(b)except as the [State Government] [Substituted by the Adaptation of Laws Order, 1950.] may otherwise, by notification, direct, all rules, by-laws, regulations, orders, directions and powers- made, issued or conferred under the portions of the said [Calcutta Municipal Act, 1951] [Substituted by W. B. Act 32 of 1955.], 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 Municipal Act, [1932] [Figures substituted by Ben. Act 1 of 1939.], or the said Bengal Local Self-Government Act of 1885, as the case may be.