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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(4) in The Howrah Municipal Corporation Act, 1980

(4)All rights, liabilities and obligations of the Commissioners and the Gram Panchayats or Panchayat Samitis referred to in sub-section (3) subsisting immediately before the date of constitution of the Corporation, in relation to any matter provided for in this Act, shall be enforceable by or against the Corporation.