Section 1(4) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
(4)It shall apply in the first instance only to the Calcutta Metropolitan Planning Area but the State Government may, by notification in the Official Gazette, apply the provisions of this Act to any other area specified in such notification not being an area included in a Cantonment declared as such under section 3 of the Cantonments Act, 1924.
