Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 266M] [Entire Act]

State of West Bengal - Subsection

Section 266M(1) in The Chandernagore Municipal Corporation Act, 1990

(1)Any suit or other legal proceeding instituted, or any action taken, which but for the passing of this Act would have been instituted or taken under the Chandernagore Municipal Act, 1955, by or against the Municipal Corporation of Chandernagore, established under that Act may be continued or instituted by the Corporation.]