Section 626(1) in The Calcutta Municipal Corporation Act, 1980
(1)Upon the inclusion of any area in the neighbourhood of Calcutta within the limits of Calcutta under section 625,-(a)the Bengal Municipal Act, 1932, or the West Bengal Zilla Parishads Act, 1963, or the West Bengal Panchayat Act, 1973, or the West Bengal Government Townships (Extension of Civic Amenities) Act, 1975, as the case may be, if in force in such area, shall be deemed to be repealed therein; and(b)except as the State Government may, by notification, otherwise direct, any rules, regulations or orders made or any directions issued or any powers conferred under the provisions of this Act, which are in force at the date of such inclusion, shall apply to such area in supersession of the corresponding rules, regulations or orders made or directions issued or powers conferred under the Bengal Municipal Act, 1932, or the West Bengal Zilla Parishads Act, 1963, or the West Bengal Panchayat Act, 1973, or the West Bengal Government Townships (Extension of Civic Amenities) Act, 1975, as the case may be.
