382. [Consequences of constitution of notified area to be municipal area] [Substituted by the West Bengal Act 13 of 1995, w.r.e.f. 13.7.1994 for 'Consequences of abolition or alteration of notified area.'.].
-[(1) When the whole of a notified area is declared to be a municipal area under section 381, the Notified Area Authority for the notified area declared to be a municipal area shall be deemed to be the Municipality for such municipal area, and the Board of Councilors constituted after the general election of the said Notified Area Authority shall be deemed to be the Board of Councilors in relation to such Municipality and shall, unless dissolved earlier, hold office for the period of five years from the date appointed for the first meeting after the general election of the said Notified Area Authority and no longer.] [Inserted by ibid, w.r.e.f 13.7.1994.](1A)[] [Re-numbered as sub-section (1A) by West Bengal Act 13 of 1995 w.r.e.f. 13.7.1994.] When the whole of a notified area is constituted to be a municipal area, the notified area shall cease to exist and the properties, funds and other assets vested in the Notified Area Authority and all the rights and liabilities of the Notified Area Authority shall vest in, and shall devolve on, the Municipality.(2)When a part of a notified area is constituted to be, or is included in, a municipal area, such part shall be deemed to have been excluded from such notified area, and so much of the properties, funds and other assets vested in, and such of the rights and liabilities of, the Notified Area Authority, as may be allocated by the State Government by order in this behalf, shall vest in, and shall devolve on, the Municipality.
