(1) This Act may be called the West Bengal Land Reforms Act, 1955.(2)It extends to the whole of West Bengal [except the area described in Schedule 1 of the Calcutta Municipal Corporation Act, 1980 (West Bengal Act LIX of 1980) but not excepting the area included in the said Schedule, which, immediately before the coming into force of the Calcutta Municipal Corporation (Amendment) Act, 1983 (West Bengal Act 32 of 1983) was comprised in the Municipality of Jadavpur, South Suburban r Garden Reach] [Substituted by West Bengal Act No. 5 of 1986, w.e.f. 4.1.1984.]:[Provided that the State Government may, from time to time by notification in the Official Gazette, extend and bring into force the provisions of the Act, in whole or in part, to such part or parts of [the area described in Schedule I of the Kolkata Municipal Corporation Act, 1980 (West Bengal Act LIX of 1980)] [Inserted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969 (Now see Calcutta Municipal Corporation Act, 1980).] with effect from such date or Cates as may be specified in the notification.](3)This section shall come into force at once and the remaining provisions of this Act, in whole or in part, shall come into force on such date or dates and in such district or part of a district as the State Government may from time to time by notification in the Official Gazette specify.
