Section 3 in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975
3. Application of enactments to Government Townships.
- Whenever, in the opinion of the State Government, it is necessary to make provisions for all or any of the purposes of this Act in respect of a Government Township, the State Government may, by order to be published in the Official Gazette, extend to such Government Township with such incidental or consequential modifications as the State Government may consider necessary -(a)any provision of the Calcutta Municipal Act, 1951, the Bengal Municipal Act, 1932, or the Calcutta Metropolitan Water and Sanitation Authority Act, 1966,(b)any provision of any other Act which applies to the Corporation of Calcutta or to a Municipality, or(c)any rule or by-law in force in such Corporation or Municipality.
