Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 403(2)] [Section 403] [Entire Act]

State of West Bengal - Subsection

Section 403(2)(f) in West Bengal Municipal Corporation Act, 2006

(f)all contracts made, or liabilities incurred, by any Grant Panchayat, or Municipality, within the area of, or made, or incurred, by, the Siliguri Municipal Corporation or the Asansol Municipal Corporation or the Chandernagore Municipal Corporation or the Durgapur Municipal Corporation, as the case may be, and legally subsisting against such Grant Panchayat or Municipality or the Siliguri Municipal Corporation or the Asansol Municipal Corporation or the Chandernagore Municipal Corporation or the Durgapur Municipal Corporation, as the case may be, immediately before the commencement of this Act, shall, at the date of commencement of this Act, pass on to the Siliguri Municipal Corporation or the Asansol Municipal Corporation or the Chandernagore Municipal Corporation or the Durgapur Municipal Corporation, as the case may be; and