Section 1(2) in The West Bengal Land Development And Planning Act, 1948
(2)It extends to the whole of West Bengal; but it shall not apply to the Calcutta Municipality as defined in clause (b) of section 2 of the Calcutta Improvement Act, 1911, or to any area to which that Act has been extended under sub-section (3) of section 1 thereof before the commencement of this Act.[Explanation I] [Explanation first in by W.B. Act 29 of 1951, then the same renumbered as Explanation I and after the renumbering aforesaid Explanation II inserted by W.B. Act 29 of 1957.]. - For the purpose of this Act, the Calcutta Improvement Act, 1911, shall not be deemed to have been extended under sub-section (3) of section 1 of that Act to any area if section 167 only of that Act has been extended to such area.[Explanation II] [Explanation first in by W.B. Act 29 of 1951, then the same renumbered as Explanation I and after the renumbering aforesaid Explanation II inserted by W.B. Act 29 of 1957.]. - Notwithstanding any amendment made, after the commencement of this Act, to clause (b) of section 2 of the Calcutta Improvement Act, 1911, this Act shall apply and be deemed always to have applied to the area which was comprised within the municipality of Tollygunge immediately before the issue of a notification under section 594 of the Calcutta Municipal Act, 1951.
