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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 197A] [Entire Act] State of West Bengal - Subsection Section 197A(b) in The Asansol Municipal Corporation Act, 1990. (b)remain valid for one year from the date of addition of such area to Asansol unless the Corporation, on an application made in this behalf, allows an extension such period:
