Section 57(2) in The Calcutta Improvement Act, 1911
(2)[Rules 5 and 6 in Schedule XV to] [Substituted by W. B. Act 32 of 1955.] the said Act shall not apply when any drain, pavement or surface referred to in the said [rule 5] [Substituted by W. B. Act 32 of 1955.] is opened or broken up by the Board or when any public street is under construction by the Board.
