Section 383(1) in West Bengal Municipal Corporation Act, 2006
(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 Siliguri Municipal Corporation Act, 1990, (West Ben. Act XXX of 1990) or the Asansol Municipal Corporation Act, 1990, (West Ben. Act XXXI of 1990) or the Chandernagore Municipal Corporation Act, 1990, (West Ben. Act XXXII of 1990) or the Durgapur Municipal Corporation Act, 1994, (West Ben. Act LIII of 1994) or the West Bengal Municipal Act, 1993, (West Ben. Act XXII of 1993) or the West Bengal Panchayat Act, 1973, (West Ben. Act XLI of 1973), by or against the Corporation constituted under this Act may be continued or instituted by the Corporation.
