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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(2)(a) in The Howrah Municipal (Repealing) Act, 1974

(a)the provisions of the Calcutta Municipal Act, 1951, and the rules made thereunder which were made applicable under the provisos to sub-section (1) of section 6, and the proviso to section 7, of the said Act to the areas included in Howrah as defined in the said Act shall cease to be in force in the said areas;