Section 259(2A) in The Asansol Municipal Corporation Act, 1990.
(2A)[] [Sub-section (2A) inserted by W.B. Act 9 of 1994.] Notwithstanding anything contained in the foregoing provisions of this section or elsewhere in this Act, till such time as the State Government makes rules under this Act providing for all or any of the matters, the [rules under the West Bengal Municipal Act, 1993] [Words substituted by W.B. Act 17 of 1995.], the Howrah Municipal Corporation Act, 1980, or the Calcutta Municipal Corporation Act, 1980, providing for all or any of the similar matters may be made applicable to the Corporation by the State Government, to such extent and with such modifications as the State Government may by notifications specify.
