(1) This Act may be called the Calcutta thika Tenancy Act, 1949.(2)It extends to Calcutta as defined in clause (11) of section 3 of the Calcutta Municipal Act, 1923 (Bengal Act No. 3 of 1923) and [ xxx ] [Omitted by West Bengal Act 28 of 1969] to the Municipality of Howrah.(3)It shall come into force on the day on which the Calcutta thika Tenancy Ordinance, 1948 (West Bengal Ord. XI of 1948), ceases to operate.
