(1)This Act may be called the Howrah Improvement Act, 1956.(2)It shall come into force on such day as the State Government may, by notification, appoint.(3)[ It extends to the whole of Howrah.] [[Sub-section (3) substituted by W.B. Act 15 of 1995. Previous sub-section (3) was as under :-'(3) Except as otherwise hereinafter provided, this Act shall extend only to the Howrah Municipality and the Bally Municipality: but any provision of this Act may be extended by the State Government entirely or in part, by notification, under the procedure prescribed by section 157, to any specified area in the neighbourhood of those Municipalities.']]
