Section 54A in The Howrah Municipal Corporation Act, 1980
54A. [ Special provisions in the case of prohibitory order from court. [Sections 54A, 54B and 54C inserted by W.B. Act 6 of 2001.]
- Where, by reason of any order of a court of competent jurisdiction, the Corporation is unable to exercise such powers, or to perform such duties, or to discharge such functions, as conferred or imposed on it by or under any of the provisions of this Act or the rules or regulations made thereunder, the State Government may appoint any authority, or any person or persons, to exercise the powers, or perform the duties, or discharge the functions, as the case may be, during the period of such inability in such manner, and on such conditions, as the State Government may, by order, direct.]
