Section 266M in The Chandernagore Municipal Corporation Act, 1990
266M. [ Savings as to certain suits and proceedings. [Chapter XXA containing sections 266A to 266M inserted by West Bengal Act 9 of 1994.]
(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.](2)For the purposes of such suit or legal proceedings and of all matters incidental thereto, the powers and the duties of the Municipal Corporation of Chandernagore established under the Chandernagore Municipal Act, 1955, shall vest in the Corporation constituted or appointed under this Act.(3)Save as provided in sub-section (2), the procedure laid down in this Act shall be followed in all proceedings relating to a contravention of the provisions of the Chandernagore Municipal Act, 1955.
