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[Cites 0, Cited by 0] [Section 624(1)] [Section 624] [Entire Act]

State of West Bengal - Subsection

Section 624(1)(a) in Kolkata Municipal Corporation Act, 1980

(a)the Bengal Municipal Act, 1932, or the West Bengal Government Townships (Extension of Civic Amenities) Act, 1975, or the corresponding provisions of that Act, or of any other enactment in force for the time being, as the case may be, shall be deemed to be repealed in such municipality or Government Township or area or part thereof on and from the date of such extension; and