(5)Notwithstanding anything contained in sub-section (2), the provisions of this Act shall apply to the district of Darjeeling or any part thereof subject to such exception and modifications as the State Government may, by notification, direct :Provided that nothing in this Act shall be construed to affect the powers of [the Gorkhaland Territorial Administration constituted under the Gorkhaland Territorial Administration Act, 2011 (West Bengal Act XX of 2011)] [Substituted by section 2 of the W.B. Municipal (Amendment) Act, 2013 (West Bengal Act VIII of 2013), w.e.f. 15.5,2013, for 'the Council for the hill areas under sub-section (1) of section 31 of the Darjeeling Gorkha Hill Council Act, 1988 (West Ben. Act 13 of 1988)'.].
