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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Bengal Presidency - Subsection

Section 2(4) in Howrah Bridge Act, 1926

(4)"the existing bridge" means the floating bridge across the river Hooghly, the construction of which was authorised by the Howrah Bridge Act, 1871; and[(4a) "Tollygunge" means the area which was formerly comprised in the municipality of Tollygunge and which was included within Calcutta by notification under section 594 of the Calcutta Municipal Act, 1951;]