Section 361(3) in West Bengal Municipal Corporation Act, 2006
(3)Notwithstanding anything contained in the foregoing provisions of this section or elsewhere in this Act, till such time as the State Government makes roles under this Act providing for all or any of the matters, the rules under the West Bengal Municipal Act, 1993, (West Ben. Act XXII of 1993), the Howrah Municipal Corporation Act, 1980, (West Ben. Act LVIII of 1980), or the Kolkata Municipal Corporation Act, 1980, (West Ben. Act LIX of 1980), providing for all or any of the similar matters may be made applicable to the Corporation by the State Government to such extent and with such modifications as the State Government may, by notification, specify.
