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State of West Bengal - Act

The Howrah Municipal (Repealing) Act, 1974

WEST BENGAL
India

The Howrah Municipal (Repealing) Act, 1974

Act 41 of 1974

  • Published on 4 October 1974
  • Commenced on 4 October 1974
  • [This is the version of this document from 4 October 1974.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Howrah Municipal (Repealing) Act, 1974West Bengal Act 41 of 1974[4th October, 1974.]Assent of the President of India first published in the Calcutta Gazette, Extraordinary, dated the 4th October, 1974.An Act to repeal the Howrah Municipal Act, 1965, and to make certain other consequential provisions.Whereas it is expedient to repeal the Howrah Municipal Act, 1965, and to make certain other consequential provisions;It is hereby enacted as follows :-

1. Short title and commencement.

(1)This Act may be called the Howrah Municipal (Repealing) Act, 1974.
(2)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

2. Repeal of West Bengal Act 17 of 1965.

(1)The Howrah Municipal Act, 1965 (hereinafter referred to as the said Act), is hereby repealed.
(2)Upon the repeal of the said Act, -
(a)the provisions of the Calcutta Municipal Act, 1951, and the rules made thereunder which were made applicable under the provisos to sub-section (1) of section 6, and the proviso to section 7, of the said Act to the areas included in Howrah as defined in the said Act shall cease to be in force in the said areas;
(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;
(c)all the provisions of the Bengal Municipal Act, 1932, and the rules, bye-laws, orders and notifications made thereunder which were in force in the Municipality of Bally 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;
(d)all the provisions of the West Bengal Panchayat Act, 1973, and the rules, bye-laws, orders and notifications made thereunder which were in force in that part of the area included in Howrah as defined in the said Act which lies outside the Municipalities of Howrah and Bally (hereinafter referred to as the said non-Municipal area) at the date of commencement of the said Act or which came into force in the said non-Municipal area after the said date shall continue to be in force in the said non-Municipal area.