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[Cites 0, Cited by 0] [Section 440(2)] [Section 440] [Entire Act]

State of West Bengal - Subsection

Section 440(2)(e) in West Bengal Municipal Act, 1993

(e)every resolution adopted, order passed, 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 Bengal Municipal Act, 1932, and in force immediately before the commencement of this Act, shall be deemed to have been adopted, 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taken, made, sanctioned, granted or issued under this Act and shall, unless altered, modified, cancelled, suspended, or withdrawn, as the case may be.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 adopted, passed, taken, made, sanctioned, granted or issued;