Section 118(2) in The Calcutta Municipal Corporation Act, 1980
(2)For the avoidance of doubts it is hereby declared that an order of[dissolution] [Word substituted by W.B. Act 36 of 1994.] made under sub-section (1) or sub-section (4) of section 117 shall not effect or imply in any way the dissolution of the Corporation as a body corporate.
