Section 383(2) in West Bengal Municipal Corporation Act, 2006
(2)For the purposes of any suit or other legal proceeding referred to in sub-section (1), and of all matters incidental thereto, the powers and the duties of the Councillors or the Board of Councillors of the Siliguri Municipal Corporation, the Asansol Municipal Corporation, the Chandernagore Municipal Corporation, or the Durgapur Municipal Corporation, as the case may be, constituted under the Siliguri Municipal Corporation Act, 1990 or the Asansol Municipal Corporation Act, 1990 or the Chandernagore Municipal Corporation Act, 1990 or the Durgapur Municipal Corporation Act, 1994, as the case may be, shall vest in the Corporation constituted or appointed under this Act.
