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State of West Bengal - Section

Section 419 in West Bengal Municipal Act, 1993

419. Power to make regulations.

(1)The Board of Councilors may, after previous publication, [in accordance with, and subject to, the provisions of sub-section (2)] [Inserted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995.] make regulations not inconsistent with the provisions of this Act or the rules made thereunder for discharging its functions under this Act.
(2)[ (a) A notice relating to the draft regulations shall be published in one or more of the local newspapers circulated within the jurisdiction of the Municipality to which such regulations relate or, if there be no such newspaper, in such manner as the Board of Councilors may direct.
(b)Such draft shall not be further proceeded with until the expiration of a period of one month from the date of such publication or such longer period as the Board of Councilors may decide.
(c)For not less than one month during such period, a copy of such draft shall be kept in the office of the Municipality for public inspection, and any person shall be permitted at any reasonable time to peruse the same, free of charge.
(d)Copies of such draft shall be made available to any person requiring the same on payment of such fee as the Board of Councilors may fix.]
(3)[ Notwithstanding anything contained in sub-section (1) of this section or elsewhere in this Act, till such time as the Board of Councilors makes regulations under this Act, the regulations made under the Bengal Municipal Act, 1932. and in force immediately before the commencement of this Act, shall, so far as they are not inconsistent with the provisions of this Act or the rules made thereunder, be deemed to be the regulations made under this Act, and the provisions of sub-section (2) of this section or section 420 shall not apply to any regulations deemed under this sub-section to be the regulations made under this Act:Provided that the provisions of section 421 shall apply to any regulations deemed under this sub-section to be the regulations made under this Act.Explanation. - "Regulation" shall include by-law.] [Inserted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994.]