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[Cites 0, Cited by 0] [Section 263M] [Entire Act]

State of West Bengal - Subsection

Section 263M(1) in The Asansol Municipal Corporation Act, 1990.

(1)Any suit or other legal proceedings instituted, or any action taken, which but for the passing of this Act would have been instituted or taken under the Bengal Municipal Act, 1932, by or against the Asansol Municipality constituted- under that Act may be continued or instituted by the Corporation].