Section 58A in The Asansol Municipal Corporation Act, 1990.
58A. [ Procedure when money not covered by a budget grant, is paid. - [Section 58A inserted by W.B. Act 17 of 1995.]
Whenever any sum is paid in any of the cases referred to in the proviso to section 58, the Chief Executive Officer shall forthwith communicate the circumstances of such payment to the Mayor-in-Council, and thereupon the Mayor-in-Council may take, or recommend to the Corporation to take, such action under the provisions of this Act as may appear to it to be feasible and expedient for covering the amount of such payments].[* * * * * *] [Section 59 omitted by W.B. Act 17 of 1995.]
