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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of West Bengal - Subsection

Section 142(2A) in West Bengal Town and Country (Planning and Development) Act, 1979

(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The Kolkata Improvement Act, 1911 and the Kolkata Metropolitan Water and Sanitation Authority Act, 1966, shall stand repealed with effect from the date on which the State Government may, by notification in the Official Gazette, appoint.]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.]