Section 624(1) in The Calcutta Municipal Corporation Act, 1980
(1)Upon the extension of all or any of the provisions of this Act to the Municipality of Howrah or to any other municipality or to any Government Township or to any area or to any part thereof under section 623,-(a)the Bengal Municipal Act, 1932, or the West Bengal Government Townships (Extension of Civic Amenities) Act, 1975, or the corresponding provisions of that Act, or of any other enactment in force for the time being, as the case may be, shall be deemed to be repealed in such municipality or Government Township or area or part thereof on and from the date of such extension; and(b)except as the State Government may, by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 as so extended, which are in force at the date of such extension, shall apply to such municipality or Government Township or area or part thereof in supersession of the corresponding rules, regulations or orders made or directions issued or powers conferred under the Bengal Municipal Act, 1932, or the West Bengal Government Townships (Extension of Civic Amenities) Act, 1975, or such enactment, as the case may be.
