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[Cites 0, Cited by 0] [Section 284(2)] [Section 284] [Entire Act]

State of West Bengal - Subsection

Section 284(2)(a) in The Asansol Municipal Corporation Act, 1990.

(a)every budget passed, loan taken, assessment made, building plan sanctioned, licence or permission or sanction granted or issued or any other similar action taken under the Bengal Municipal Act, 1932, and in force immediately before the commencement of this Act, shall, at the date of commencement of this Act, be deemed to have been passed, taken, made, sanctioned, granted or issued under this Act and shall, unless altered, modified, cancelled, suspended, or withdrawn, as the case may be, under this Act, remain in force for the period, if any, for which it was so passed, taken, made, sanctioned, granted or issued;