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[Cites 0, Cited by 0] [Section 433B] [Entire Act]

State of West Bengal - Subsection

Section 433B(3) in West Bengal Municipal Act, 1993

(3)Where any power or function or duty as conferred or imposed on any Municipality by or under any other law for he time being in force, such law shall have effect as if this section had formed a part of such law, and thereupon such law shall be deemed to have been amended accordingly.