(3)Local extent. - It extends by its own operation to the whole of West Bengal, except -(i)Calcutta, that is to say, the area described in Schedule I to the Calcutta Municipal Act, 1923, but excluding the area added to Calcutta as defined in clause (i) of section 3 of that Act;(ii)(a)the area added to Calcutta as defined in clause (1) of section 3 of the Calcutta Municipal Act, 1923, or any part thereof; and(b)any area or part of any area included in Calcutta by notification under sub-section (3) of section 543 of that Act,if such area or part is specified in a notification made in this behalf by the State Government;(iii)any area constituted a municipality under the provisions of the Bengal Municipal Act, 1932, or part thereof, if such area or part is specified in a notification made in this behalf by the State Government :Provided that a notification under this clause shall be no bar to the operation of this Act in respect of agricultural lands situated within the area specified in such notification; and(iv)the Scheduled Districts specified in the Part III of the First Schedule to the Scheduled Districts Act, 1874 :Provided that no notification shall be issued under clause (ii) or clause (iii) of this sub-section, unless-(a)it is previously published in the area concerned or part thereof in the prescribed manner; and(b)both Chambers of the State Legislature, by a resolution recommend that the notification be issued.
