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[Cites 0, Cited by 0] [Section 219(4)] [Section 219] [Entire Act]

State of West Bengal - Subsection

Section 219(4)(a) in The Howrah Municipal Corporation Act, 1980

(a)the West Bengal Municipal Act, 1993, or the West Bengal Zilla Parishads Act, 1963, or the West Bengal Panchayat Act, 1973, or the West Bengal Townships (Extension of Civic Amenities) Act, 1975, as the case may be, if in force in such area, shall be deemed to be repealed therein; and