Section 147(1) in The Calcutta Improvement Act, 1911
(1)When any provision of this Act has been extended to any area under section 1, sub-section (3), the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] may, by notification published in the [Official Gazette] [Substituted by, the Government of India (Adaptation of Indian Laws) Order, 1937.] and in such other manner (if any) as it may consider necessary, extend to such area the [Calcutta Municipal Act, 1951] [Substituted by W. B. Act 32 of 1955.], or any portion thereof, subject to such restrictions and modifications (if any) as may be specified in such notification.
