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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(2)(b) in The Howrah Municipal (Repealing) Act, 1974

(b)the provisions of the Calcutta Municipal Act, 1923, as extended to the municipality of Howrah under that Act which were in force in the said Municipality at the date of commencement of the said Act and the provisions of the Bengal Municipal Act, 1932, and the rules bye-laws, orders and notifications made thereunder which were in force in the said Municipality at the date of commencement of the said Act or which came into force in the said Municipality after the said date shall continue to be in force in the said Municipality;