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[Cites 0, Cited by 4] [Section 635(2)] [Section 635] [Entire Act]

State of West Bengal - Subsection

Section 635(2)(f) in The Calcutta Municipal Corporation Act, 1980

(f)the provision contained in Schedules III, VIII, IX, XI, XII, XIII, XIV, XV, XVI, XVII, XIX, XX, XXI and XXII of the Calcutta Municipal Act, 1951 shall continue to remain in force until corresponding provisions are made under this Act.