Section 383 in West Bengal Municipal Corporation Act, 2006
383. Savings as to certain suits and proceedings.
(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.(2)For the purposes of any suit or other legal proceeding referred to in sub-section (1), and of all matters incidental thereto, the powers and the duties of the Councillors or the Board of Councillors of the Siliguri Municipal Corporation, the Asansol Municipal Corporation, the Chandernagore Municipal Corporation, or the Durgapur Municipal Corporation, as the case may be, constituted under the Siliguri Municipal Corporation Act, 1990 or the Asansol Municipal Corporation Act, 1990 or the Chandernagore Municipal Corporation Act, 1990 or the Durgapur Municipal Corporation Act, 1994, as the case may be, 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 Siliguri Municipal Corporation Act, 1990 or the Asansol Municipal Corporation Act, 1990 or the Chandernagore Municipal Corporation Act, 1990 or the Durgapur Municipal Corporation Act, 1994, as the case may be.
