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[Cites 0, Cited by 0] [Section 54C] [Entire Act]

State of West Bengal - Subsection

Section 54C(3) in The Howrah Municipal Corporation Act, 1980

(3)Where any power or function or duty as conferred or imposed on the Corporation by or under any other law for the 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.]