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[Cites 0, Cited by 0] [Section 263M] [Entire Act]

State of West Bengal - Subsection

Section 263M(2) in The Asansol Municipal Corporation Act, 1990.

(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.