Section 56(3) in The Chandernagore Municipal Corporation Act, 1990
(3)Every order made by the State Government under sub-section (1)[* * * * *] [Words, figure and brackets omitted by West Bengal Act 36 of 1994.] of section shall be laid, as soon as may be after it is made, before the State legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions.
