Section 142(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)The [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority Act, 1972 (West Bengal Act No. 11 of 1972), and the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Planning Area (Use and Development of Land) Control Act, 1965 (West Bengal Act No. 14 of 1965), shall stand repealed with effect from the date on which the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Planning Area as referred to in section 16 of this Act is declared to be a Planning Area under sub-section (1) of section 9 of this Act.
