147. Power to extend the Calcutta Municipal Act, 1951, to areas, near Calcutta, to which provisions of the present Act have been extended. -
(1)When any provision of this Act has been extended to any area under section 1, sub-section (3), the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] may, by notification published in the [Official Gazette] [Substituted by, the Government of India (Adaptation of Indian Laws) Order, 1937.] and in such other manner (if any) as it may consider necessary, extend to such area the [Calcutta Municipal Act, 1951] [Substituted by W. B. Act 32 of 1955.], or any portion thereof, subject to such restrictions and modifications (if any) as may be specified in such notification.(2)When the said [Calcutta Municipal Act, 1951] [Substituted by W. B. Act 32 of 1955.], or any portion thereof, is extended under sub-section (1) to any area, then -(a)the Bengal Municipal Act [1932] [Figures substituted by Ben. Act 1 of 1939.], or the Bengal Local Self-Government Act of 1885, as the case may be, or the corresponding portion of such Act, as the case may be, if in force in such area, shall be deemed to be repealed therein, and(b)except as the [State Government] [Substituted by the Adaptation of Laws Order, 1950.]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.
