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HOWRAH MUNICIPAL (REPEALING) ACT, 1974
HOWRAH MUNICIPAL (REPEALING) ACT, 1974
41 of 1974
4th October, 1974
An Act to repeal the Howrah Municipal Act, 1965, and to make certain other consequential provisions. WHEREAS it is expedient to repeal the Howrah Municipal Act, ,1965, and to make certain other consequential provisions; It is hereby enacted as follows :-
Section 1 Short title and commencement
(1) This Act may be called the Howrah Municipal (Repealing) Act, 1974.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
Section 2 Repeal of West Ben. Act 17 of 1965
(1) The Howrah Municipal Act, 1965 (hereinafter referred to as the said Act), is hereby repealed.
(2) Upon the repeal of the said Act,
(a) the provisions of the Calcutta Municipal Act, 1951, and the rules made thereunder which were made applicable under the provisos to sub-section (1) of section 6, and the proviso to section 7, of the said Act to the areas included in Howrah as defined in the said Act shall cease to be in force in the said areas;
(b) the provisions of the Calcutta Municipal Act, 1923, as extended to the municipality of Howrah under that Act which were in force in the said Municipality at the date of commencement of the said Act and the provisions of the Bengal Municipal Act, 1932, and the rules bye-laws, orders and notifications made thereunder which were in force in the said Municipality at the date of commencement of the said Act or which came into force in the said Municipality after the said date shall continue to be in force in the said Municipality;
(c) all the provisions of the Bengal Municipal Act, 1932, and the rules, bye-laws, orders and notifications made thereunder which were in force in the Municipality of Bally at the date of commencement of the said Act or which came into force in the said Municipality after the said date shall continue to be in force in the said Municipality;
(d) all the provisions of the West Bengal Panchayat Act, 1973, and the rules, bye-laws, orders and notifications made thereunder which were in force in that part of the area included in Howrah as defined in the said Act which lies outside the Municipalities of Howrah and Bally (hereinafter referred to as the said non- Municipal area) at the date of commencement of the said Act or which came into force in the said non-Municipal area after the said date shall continue to be in force in the said non-Municipal area.
