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HOWRAH MUNICIPAL (TEMPORARY PROVISIONS) ACT, 1933
HOWRAH MUNICIPAL (TEMPORARY PROVISIONS) ACT, 1933
1 of 1933
30th March, 1933
An Act to provide for certain matters in connection with extension of certain provisions of the Calcutta Municipal Act, 1923, to the municipality of Howrah. WHEREAS by notification No. 260M., dated the 18th January, 1932, as amended by notification No. 1366M., dated the 21st March, 1932, issued under sub-section (2) of section 541 of the Calcutta Municipal Act, 1923, the Local Government has been pleased to extend to the municipality of Howrah certain provisions of that Act subject to the restrictions and modifications specified therein with effect from the first day of April, 1933; AND WHEREAS it is expedient to provide for the removal of certain difficulties in the way of bringing into operation the said provisions of the Calcutta Municipal Act, 1923, in the minicipality of Howrah; It is hereby enacted as follows:
Section 1 Short title, commencement and extent
(1) This Act may be called the Howrah Municipal (Temporary Provisions) Act, 1933.
(2) It shall come into force on the first day of April, 1933.
(3) It extends to the municipality of Howrah as constituted under the Bengal Municipal Act, 1932.
Section 2 Savings
Notwithstanding anything contained in any other law, all rules, by-laws, regulations, appointments, orders, directions and powers made, issued, conferred or continued under the provisions of the Calcutta Municipal Act, 1899, or of the Bengal Municipal Act, 1932, so far as they were in force in the municipality of Howrah on the thirty-first day of March, 1933, shall, so far as they are not inconsistent with the provisions of the Calcutta Municipal Act, 1923, as extended to the municipality of Howrah, be deemed to have been made, issued or conferred under the provisions of that Act and continue in force unless and until they are superseded by rules, by-laws, regulations, appointments, orders, directions or powers made, issued or conferred under the said provisions.
Section 3 Preparation of budget estimate, etc
Rep. by Ben. Act 16 of 1946.
Section 4 Rates imposed under the Bengal Municipal Act, 1932, to be deemed to be consolidated rate under the Calcutta Municipal Act, 1923
Rep. by Ben. Act 16 of 1946.
Section 5 Recovery of arrear dues
All sums due to the Commissioners of the municipality of Howrah as arrears of rate on holdings, of lighting rate, of water rate and of latrine fees under the Bengal Municipal Act, 1884, as continued under the provisions of the Bengal Municipal Act, 1932, which are not realized on or before the thirty-first day of March, 1933, shall be treated as arrears of consolidated rate and shall be realized under the provisions of the Calcutta Municipal Act, 1923 as extended to the municipality of Howrah.
Section 6 Power to remove difficulties
Rep. by Ben. Act 16 of 1946.
