1. Short title, commencement and extent. - (1) This Act may be called the Calcutta Improvement Act,1911.
(2)It shall come into force on such [day] as the [State Government] may, by notification, direct.(3)Except as otherwise hereinafter provided, this Act shall extend only to the Calcutta Municipality ; but any provision which extends only to the Calcutta Municipality may be extended by the [State Government], entirely or in part, by notification, under the procedure prescribed by section 148, to any specified area in the neighbourhood of that Municipality.
