Section 142 in West Bengal Town and Country (Planning and Development) Act, 1979
142. Repeal and savings.
(1)The [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority Act, 1972 (West Bengal Act No. 11 of 1972), and the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Planning Area (Use and Development of Land) Control Act, 1965 (West Bengal Act No. 14 of 1965), shall stand repealed with effect from the date on which the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Planning Area as referred to in section 16 of this Act is declared to be a Planning Area under sub-section (1) of section 9 of this Act.(2)The Durgapur (Development and Control of Building Operations) Act, 1958 (West Bengal Act No. 27 of 1958) shall stand repealed with effect from the date on which the Durgapur area as defined in that Act is declared to be a Planning Area under sub-section (1) of section 9 of this Act.(2A)[ The Kolkata Improvement Act, 1911 and the Kolkata Metropolitan Water and Sanitation Authority Act, 1966, shall stand repealed with effect from the date on which the State Government may, by notification in the Official Gazette, appoint.] [Inserted by West Bengal Act No. 15 of 2017, dated 31.3.2017.](3)Notwithstanding repeal of the Acts [referred to in sub-sections (1), (2) and (2A)] [Substituted 'referred to in sub-sections (1) and (2)' by West Bengal Act No. 15 of 2017, dated 31.3.2017.], anything done or any action taken under the provisions of the said Acts or rules or regulations made thereunder, shall be deemed to have been done or taken under the provisions of this Act; and all such rules or regulations shall, if not inconsistent with the provisions of this Act, continue in force till rules or regulations are made under this Act.(4)[ Notwithstanding anything contained in this Act, any proceeding pending in any Tribunal constituted under the Kolkata Improvement Act, 1911, may be continued as if the Kolkata Improvement Act, 1911, has not been repealed.(5)Notwithstanding anything contained in this Act, the on-going scheme with regard to Fringe Area Water Supply in panchayat areas carried on in accordance with the provisions of clause (a) of sub-section (1) of section 8 of the Kolkata Metropolitan Water and Sanitation Authority Act, 1966, may be continued as if the Kolkata Metropolitan Water and Sanitation Authority Act, 1966, has not been repealed.] [Inserted by West Bengal Act No. 15 of 2017, dated 31.3.2017.]First Schedule(See section 16)"[Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Planning Area" comprises the areas included within the boundaries of the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Area specified below except that it does not comprise any area included in a cantonment declared as such under section 3 of the Cantonments Act, 1924 (2 of 1924)[Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan AreaThe [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Area is the area comprised of land situated on the west and east banks of the river Hooghly, the respective boundaries of which are as follows, namely : -A. West-bank of the river Hooghly
