(2)It extends to the whole of West Bengal, except Calcutta as defined in clause (9) of section 2 of the Calcutta Municipal Corporation Act, 1980 (West Ben. Act LIX of 1980) and Howrah as defined in clause (15) of section 2 of the Howrah Municipal Corporation Act, 1980 (West Bengal Act 58 of 1980), and such other area as may constitute the territorial jurisdiction of a municipal corporation established by any law for the time being in force.
