Section 263G in The Asansol Municipal Corporation Act, 1990.
263G. [ Co-ordination for purposes of planning and development. - [Chapter XXA including sections 263A to 263M inserted by W.B. Act 9 of 1994.]
(1)The State Government may require the Corporation to be integrated with such authorities at the level of district, region or State for the purposes of Co-ordination of planning and development, as it may deem fit and proper].(2)When so required, it shall be the duty of the Corporation to participate in such process of Co-ordination in accordance with such procedure as the State Government may determine.
