Section 263M in The Asansol Municipal Corporation Act, 1990.
263M. [ Savings as to certain suits and proceedings. - [Chapter XXA including sections 263A to 263M inserted by W.B. Act 9 of 1994.]
(1)Any suit or other legal proceedings instituted, or any action taken, which but for the passing of this Act would have been instituted or taken under the Bengal Municipal Act, 1932, by or against the Asansol Municipality constituted- 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 Commissioners or the Board of Commissioners of the Asansol Municipality constituted under the Bengal Municipal Act, 1932, 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 Bengal Municipal Act, 1932.
