Section 373A(1) in West Bengal Municipal Corporation Act, 2006
(1)Notwithstanding anything contained in this Act, if the Corporation feels that the provisions of the Kolkata Municipal Corporation Act, 1980. (West Ben. Act LIX of 1980.) is more befitting than the provisions of this Act in any of the cases, the Corporation may, with the prior approval of the State Government, by a reasoned order make such provision of the Kolkata Municipal Corporation Act, 1980 applicable in the Corporation for the case or cases for which approval of the State Government has been obtained:Provided that the State Government, if it feels necessary, may, by reasoned order, make any of the provisions of the Kolkata Municipal Corporation Act, 1980 applicable in any or all of the Corporations.
