Section 382(1A) in West Bengal Municipal Act, 1993
(1A)[] [Re-numbered as sub-section (1A) by West Bengal Act 13 of 1995 w.r.e.f. 13.7.1994.] When the whole of a notified area is constituted to be a municipal area, the notified area shall cease to exist and the properties, funds and other assets vested in the Notified Area Authority and all the rights and liabilities of the Notified Area Authority shall vest in, and shall devolve on, the Municipality.
