Section 147(2) in The Calcutta Improvement Act, 1911
(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may be, or the corresponding portion of such Act, as the case may be, if in force in such area, shall be deemed to be repealed therein, and(b)except as the [State Government] [Substituted by the Adaptation of Laws Order, 1950.]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.
