Section 142(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)The Durgapur (Development and Control of Building Operations) Act, 1958 (West Bengal Act No. 27 of 1958) shall stand repealed with effect from the date on which the Durgapur area as defined in that Act is declared to be a Planning Area under sub-section (1) of section 9 of this Act.
