Section 156(2) in The Howrah Improvement Act, 1956
(2)When the said Bengal Municipal Act, 1932, or any portion thereof, is extended under sub-section (1) to any area, then -(a)the Bengal Local Self-Government Act of 1885, and the Bengal Village Self-Government Act, 1919, or any portion of it, if in force in such area, shall be deemed to be repealed therein, and(b)except as the State Government may otherwise, by notification, direct, all rules, by-laws, regulations, orders, directions and powers made, issued or conferred under the portions of the said Bengal Municipal Act, 1932, which have been so extended and in force at the date of such extension, shall apply to the said area, in supersession of all corresponding rules, by-laws, regulations, orders, directions and powers (if any) made, issued or conferred under the said Bengal Local Self-Government Act of 1885, or the Bengal Village Self-Government Act, 1919.'.]]
