Section 161(3) in New Town, Kolkata Development Authority Act, 2007
(3)Notwithstanding anything contained in sub-section (1) or elsewhere in this Act, till such time as the Development Authority makes regulations under this Act, the regulations made under the West Bengal Municipal Act, 1993, and in force immediately before the commencement of this Act, shall, so far as they are inconsistent with the provisions of this Act or the rules made thereunder, be deemed to be the regulations made under this Act, and-the provisions of sub-section (2) of this section or section 162 shall not apply to any regulations deemed under this sub-section to be the regulations made under this Act:Provided that the provisions of section 163 shall apply to any regulations deemed under this sub-section to be the regulations made under this Act.Explanation. - "Regulations" shall include bye-law.
