Section 61A in The Chandernagore Municipal Corporation Act, 1990
61A. [ Procedure when money not covered by a budget grant, is paid. [section 61A inserted by West Bengal Act 17 of 1995.]
- Whenever any sum is paid in any of the cases referred to in the provision to section 61, the Chief Executive Officer shall forthwith communicate the circumstances of such payment to the Mayor-in-Council, and thereupon the Mayor-in-Council may take, or recommend to the Corporation to take, such action under the provisions of this Act as may appear to it to be feasible and expedient for covering the amount of such payments.]
