Section 631(2) in The Calcutta Municipal Corporation Act, 1980
(2)For the purposes of such suit or legal proceeding and of all matters incidental thereto, the powers and duties of the Corporation and of the Commissioner under the Calcutta Municipal Act, 1951, shall vest in the Corporation and the Municipal Commissioner constituted and appointed respectively under this Act, and when any action has been taken under the Calcutta Municipal Act, 1951, such action shall be deemed to have been taken by the corresponding authority under that Act, and the corresponding provisions of this Act shall be deemed to have been complied with.
