(4)[ Notwithstanding anything contained in sub-section (1), and sub-section (2), of this section or elsewhere in this Act, till such time as the State Government makes rules under this Act, the rules made under the Bengal Municipal Act, 1932 (Ben. Act XV of 1932) and in force immediately [before the commencement] [Inserted by West Bengal Act 30 of 1994, w.e.f. 13.7.1994.] of this Act, shall so far as they are not inconsistent with the provisions of this Act, be deemed to be the rules made under this Act, and the provisions of sub-section (3) shall not apply to any rules deemed under this sub-section to be the rules made under this Act.]
