Section 88 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
88. Repeal and amendment. -
(1)With effect from the date of vesting in the Authority of any of the services of water-supply, sewerage, drainage, collection and disposal of night-soil and collection and disposals of garbage in any area, the provisions of the Calcutta Municipal Act, 1951, or the Calcutta Municipal Act, 1923 as in force in the Municipality of Howrah, or the Bengal Municipal Act, 1923, or the Chandernagore Municipal Act, 1955, or the Howrah Municipal Act, 1965, as the case may be, or any other Act for the time being in force relating to such service shall stand repealed in the area.(2)The provisions of the Howrah Improvement Act, 1956, relating to the sewage disposal scheme for the Municipality of Howrah shall stand repealed with effect from the date of vesting in the Authority of the works relating to such scheme.(3)The Calcutta Improvement Act, 1911, and the Howrah Improvement Act, 1956, shall stand amended to the extent and in the manner specified in Schedule III.
