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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

State of West Bengal - Subsection

Section 156(2)(a) in The Howrah Improvement Act, 1956

(a)the Bengal Local Self-Government Act of 1885, and the Bengal Village Self-Government Act, 1919, or any portion of it, if in force in such area, shall be deemed to be repealed therein, and