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[Cites 0, Cited by 0] [Section 185B(6)] [Section 185B] [Entire Act]

State of West Bengal - Subsection

Section 185B(6)(b) in The West Bengal Panchayat Act, 1973

(b)all rules, orders, bye-laws and notifications made or issued from time to time under the provisions of the West Bengal Panchayat Act, 1957, or the West Bengal Zilla Parishads Act, 1963, or this Act, applicable to the Zilla Parishad, and continuing in force immediately before the coming into office of the Mahakuma Parishad under this Act, shall, after such coming into office, be applicable to the Mahakuma Parishad and shall continue in force in so far as they are not inconsistent with the provisions of this Act until they are repealed or amended.