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[Cites 0, Cited by 0] [Section 219(4)] [Section 219] [Entire Act]

State of West Bengal - Subsection

Section 219(4)(b) in The Howrah Municipal Corporation Act, 1980

(b)except as the State Government may, by notification, otherwise direct, any rules, regulations or orders made or any directions issued or any powers conferred under the provisions of this Act, which are in force at the date of such inclusion, shall apply to such area in supersession of the corresponding rules, regulations or orders made or any directions issued or any powers conferred under the West Bengal Municipal Act, 1993, or the Wost Bengal Zilla Parishads Act, 1963, or the West Bengal Panchayat Act, 1973, or the West Bengal Townships (Extension of Civic Amenities) Act, 1975, as the case may be.