Section 288(1) in The Chandernagore Municipal Corporation Act, 1990
(1)Notwithstanding the repeal of the Chandernagore Municipal Act, 1955 (hereinafter referred to as the said Act),]-(a)every budget passed, loan taken, assessment made, building plan sanctioned, licence or permission or sanction granted or issued or any other similar action taken under the said Act and in force immediately before the commencement of this Act, shall, at the date of commencement of this Act, be deemed to have been passed, taken, made, sanctioned, granted or issued under this Act and shall, unless altered, modified, cancelled, suspended, or withdrawn, as the case may be, under this Act, remain in force for the period, if any, for which it was so passed, taken, made, sanctioned, granted or issued;(b)all properties, movable or immovable, and all rights and interest of whatever kind, owned by, or vested in, the Municipal Corporation of Chandernagore established under the said Act (hereinafter referred to as the former Corporation) shall, at the date of commencement of this Act, be deemed to be owned by, or vested in, the Corporation;(c)all contracts made or liabilities incurred by the former Corporation and legally subsisting against the former Corporation immediately before the commencement of this Act, shall, at the date of commencement of this Act, pass on to the Corporation; and(d)all officers or other employees appointed under the said Act, and continuing in office immediately before the commencement of this Act, shall, at the date of commencement of this Act, be deemed to have been appointed under this Act.
