Section 1(2) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(2)It extends to Calcutta as defined in [clause (9) of section 2 of the Calcutta Municipal Corporation Act, 1980] [Words, figures and brackets substituted for the words, figures and brackets 'clause (11) of section 5 of Calcutta Municipal Act, 1951' by W.B. Act 41 of 1984 (w.e.f. 4.1.1984).] and [to Howrah as defined in clause (15) of section 2 of the Howrah Municipal Corporation Act, 1980:] [Words, figures and brackets substituted for the words 'the municipality of Howrah' by W.B. Act 41 of 1984 (w.e.f. 10;1.1984).][Provided that the provisions of this Act shall not extend to the whole or any area included within the limits of Howrah, which, immediately before the 10th day of January, 1983, being the date of coming into force of the Howrah Municipal Corporation Act, 1980, was not comprised in the municipality of Howrah:] [Proviso inserted by W.B. Act 41 of 1984 (w.e.f. 10.1.1983).][Provided further that the provisions of this Act shall not extend to the whole or any area included within the limits of Calcutta, which, immediately before the 4th day of January, 1984, being the date of coming into force of the Calcutta Municipal Corporation Act, 1980, was comprised in any municipality.] [Proviso inserted by W.B. Act 41 of 1984 (w.e.f. 4.1.1984).]
