Section 2 in The Calcutta Metropolitan Development Authority Act, 1972
2. Definitions. -
In this Act. unless the context otherwise requires.-(a)"Calcutta Metropolitan Area" means the areas within the Calcutta Metropolitan District;(b)"Calcutta Metropolitan District" means the area described as such in the Schedule to the Calcutta Metropolitan Planning Area (Use and Development of Land) Control Act, 1965;(bb)["Chief Executive Officer" means the officer appointed by the State Government under section 11 A;] [Clause (bb) inserted by W.B. Act 24 of 1977. ](c)"prescribed" means prescribed by rules made under this Act by the State Government.
