Asansol Municipal Corporation Act, 1990

Assent of the President of India was published in the Calcutta Gazette. Extraordinary dated 15th September, 1993. An Act to provide for better administration of the municipal affairs of Asansol by the establishment of a Municipal Corporation. Whereas it is expedient to provide for better administration of the municipal affairs of Asansol by the establishment of a Municipal Corporation; It is hereby enacted as follows:-

Act number

Act 31 of 1990

Year

1990

Enacted on

15-09-1993

In force from

15 September 1993

Jurisdiction

West Bengal State Act

Subjects

Housing And Urban Development

Read the full text of Asansol Municipal Corporation Act, 1990 section by section on LawLens.

Official source: India Code