Section 6B(1A) in The West Bengal Scheduled Castes And Scheduled Tribes (Reservation of Vacancies in Services And Posts) Act, 1976
(1A)For the purpose of this section, Calcutta as defined in the Explanation to sub-section (2) of section 6A, shall be deemed to be a district, and the District Magistrate, South 24-Parganas, shall be the District Commissioner for the district.']]
