Section 635 in Kolkata Municipal Corporation Act, 1980
635. Repeal and Savings.
(1)With effect from the date of coming into force of this Act, the Calcutta Municipal Act, 1951 (West Bengal Act No. 33 of 1951) shall stand repealed.(2)Notwithstanding such repeal, (a)every budget passed, loan taken, assessment or plan of a projected public street or measurement or division made, standard plan of a bustee approved, licence or permission or sanction granted, or debenture or notice issued under the Calcutta Municipal Act, 1923 or the Calcutta Municipal Act, 1951 and in force at the commencement of this Act shall be deemed to have been passed, taken, made, approved, granted or issued under this Act, and shall (unless altered, modified, cancelled, repealed, suspended, surrendered or withdrawn, as the case may be, under this Act) remain in force for the period (if any) for which it was so passed, taken, made, approved, granted or issued;(b)all properties, movable or immovable, all rights of whatever kind used, enjoyed or possessed by, and all interest of whatever kind, owned by, or vested in, the Corporation of Kolkata as constituted under the Calcutta Municipal Act, 1951, shall, at the commencement of this Act, be deemed to be owned by, or vested in, the Corporation as constituted under this Act;(c)all contracts made or liabilities incurred by the Corporation of Calcutta as constituted under the Calcutta Municipal Act, 1951 and legally subsisting against the said Corporation shall, at the commencement of this Act, pass to the Corporation as constituted under this Act;(d)all officers or other employees appointed under the Calcutta Municipal Act, 1951 and continuing in office immediately before the commencement of this Act shall be deemed to have been appointed under this Act;(e)any assessment of lands and buildings made in respect of any ward or group of wards under the Calcutta Municipal Act, 1951, shall continue to remain in force until assessment in respect of lands and buildings of such ward or group of wards is made under this Act, [and the payment of the [property tax] [Inserted bhy section 2 of the Calcutta Municipal Corporation (Amendment) Act, 1984 (West Bengal Act VIII of 1984), W.r.e.f. 11.1.1984.] for any such land or building for any quarter prior to the quarter commencing on the 1st day of April, 1984 shall be made in accordance with the provisions of that Act];(f)the provision contained in Schedules III, VIII, IX, XI, XII, XIII, XIV, XV, XVI, XVII, XIX, XX, XXI and XXII of the Calcutta Municipal Act, 1951 shall continue to remain in force until corresponding provisions are made under this Act;(g)[ * * *] [Clause (g) omitted by section 23 (a) of the Calcutta Municipal Corporation (Amendment) Act, 1988 (west Bengal Act No. 21 of 1988), w.e.f. 20.2.1989.](h)[ The provisions of sections 216, 222, 229 (read with Schedule VIIA), 437, 442, 451, 460, 469 and 537 of the Calcutta Municipal Act, 1951 (West Bengal Act No. 33 of 1951) shall continue to remain in force and shall be deemed always to have continued to remain in force until corresponding provisions are made by the Corporation by regulation in conformity with the provisions of this Act.] [Clause (h) subgstituted by section 23(b) of the Calcutta Municipal corporation (Amendment) Act, 1988 (West Bengal Act No. 21 of 1988), w.r.e.f 4.1.1984.]
