Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 635(2)] [Section 635] [Entire Act]

State of West Bengal - Subsection

Section 635(2)(h) in The Calcutta Municipal Corporation Act, 1980

(h)[ the provisions of sections 216, 222, 229 (read with Schedule VIIIA), 437, 442, 451, 460, 469 and 537 of the Calcutta Municipal Act, 1951 shall continue to remain in force and shall be deemed always to have continued to remain in force until corresponding provisions are made by the Corporation by regulation in conformity with the provisions of this Act.] [Clause (h) first inserted by W.B. Act 13 of 1984. Then the same was substituted by W.B. Act 21 of 1988.]