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

State of West Bengal - Subsection

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

(g)all contracts made or liabilities incurred by a Municipality as constituted under the Bengal Municipal Act. 1932, and legally subsisting against such Municipality immediately before the commencement of this Act, shall pass on to the Municipality as constituted under this Act; and