Section 232A in Kolkata Municipal Corporation Act, 1980
232A. [ Certain provisions applicable prior to enactment of the Kolkata Municipal Corporation (Amendment) Act, 2006 shall continue to be in force.- Notwithstanding anything contained in this Act, the provision of section 171, sub-section (1) of section 174, sections 175, 179, 180, 182A, 184, 185, 186, 189, 190,191, 193, 197, 215, 217 and 221A which were in force immediately prior to the commencement of the Kolkata Municipal Corporation (Amendment) Act, 2006 (West Bengal Act 32 of 2006), shall continue to be in force until final publication of the scheme under sub-section (1) of section 174 of this Act as amended by the Kolkata Municipal Corporation (Amendment) Act, 2006:
Provided that the preparatory works under sub-section (1) of section 174 of this Act as amended by the Kolkata Municipal Corporation (Amendment) Act, 2006 leading to final publication of the scheme shall continue.] [Inserted by Kolkata Municipal Corporation (A) Act, 2011 (West Bengal Act No. 10 of 2011) w.e.f. 1.1.2012.]
