Section 1 in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
1. Short title, extent and commencement.
(1) This Act may be called the West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001.(2)It extends to Kolkata as defined in clause (9) of section 2 of the Kolkata Municipal Corporation Act, 1980 (West Bengal Act LIX of 1980), and to Howrah as defined in clause (15) of section 2 of the Howrah Municipal Corporation Act, 1980 (West Bengal Act LVIII of 1980) and such other areas as the State Government may notify from time to time :Provided that the provisions of this Act shall not extend to the whole of, or to 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 :Provided further that the provisions of this Act shall not extend to the whole of, or to any area included within the limits of, Kolkata, which, immediately before the 4th day of January, 1984, being the date of coming into force of the Kolkata Municipal Corporation Act, 1980, was comprised in any municipality.(3)It shall come into force on such date as the State Government may, by [notification] [With effect from 1.3.2003 vide Notification No. 515-L. Ref./12S-36/95/Pt. II dated 24.2.2003 published in the Koltata Gazette, Extraordinary, Part I, dated 25.2.2003.], appoint.
