West bengal act 041 of 1974 : Howrah Municipal (Repealing) Act, 1974

Preamble

[West Bengal Act No. 41 of 1974]1[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 (West Ben. Act XVII of 1965), and to make certain other consequential provisions;

It is hereby enacted in the Twenty-fifth Year of the Republic of India, by the Legislature of West Bengal, as follows:-

1. For statement of Objects and Reasons, see the Calcutta Gazette, Extraordinary, Part IV, of the 19th April, 1974, page 890; for proceedings or the West Bengal Legislative Assembly, see the proceedings of the meeting of that Assembly held on the 2nd May, 1974.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Howrah Municipal (Repealing) Act, 1974.

(2) It shall come into 2force on such date as the State Government may, by notification in the Official Gazette, appoint.

2. This Act same into force on the 18th November, 1974, vide notification No. 5159 MIA-7/74, dated the 12th November, 1974, published in the Calcium Gazette, ???

Section 2. Repeal of West Ben. Act XVII of 1965

2. Repeal of West Ben. Act XVII of 1965.- (1) The Howrah Municiapl Act, 1965 (hereinafter referred to as the said Act), is hereby repealed.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 (West Ben. Act XXXIII of 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 (Ben. Act III of 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 (Ben. Act XV of 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 (Ben. Act XV of 1932), and the rules, bye-laws, orders and notifications made thereunder which were in force in the municipality of Bally at the date or commencement of the said Actor 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 (West Ben. Act XLI of 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.

SECTIONS