Section 118(2) in Kolkata Municipal Corporation Act, 1980
(2)For the avoidance of doubts it is hereby declared that an order of [dissolution] [Substituted by section 4(15)(c), ibid. w.e.f. 1.6.1994. for the word "supersession" .] made under sub-section (1) or sub-section (4) of section 117 shall not effect or imply in any way the dissolution of the Corporation as a body corporate.
