Section 284(2) in The Asansol Municipal Corporation Act, 1990.
(2)Notwithstanding the provisions of sub-section (1),-(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 Bengal Municipal Act, 1932, 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taken, made, sanctioned, granted or issued under this Act and shall, unless altered, modified, cancelled, suspended, or withdrawn, as the case may be, under this Act, remain in force for the period, if any, for which it was so passed, taken, made, sanctioned, granted or issued;(b)all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 Asansol Municipality 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 Asansol Municipality and legally substituting against that municipality 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 Bengal Municipal Act, 1932, 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.Explanation. - "Asansol Municipality" shall mean the Asansol Municipality constituted under the Bengal Municipal Act, 1932.[CHAPTER XXII] [Chapter XXII including sections 285 to 288 inserted by W.B. Act 31 of 1997.] Planning and Development
