Section 262(2A) in The Chandernagore Municipal Corporation Act, 1990
(2A)[ Notwithstanding anything contained in the foregoing provisions of this section or elsewhere in this Act, till such time as the State Government makes rules under this Act providing for all or any of the matters,] [Sub-section (2A) inserted by West Bengal Act 9 of 1994.] [the rules under the West Bengal Municipal Act, 1993,] [Words and figures substituted by West Bengal Act 17 of 1995.] the Howrah Municipal Corporation Act, 1980, or the Calcutta Municipal Corporation Act, 1980, providing for all or any of the similar matters may be made applicableto the Corporation by the State Government to such extent and with such modifications as the State Government may by notifications specify.
