1. This Act should be read with s. 51 of the West Bengal Children Act, 1959 (West Ben. Act XXX of 1959) and notification (1) No. 1955-S.W./IH-15/60, dated 22.6.61 (2) No. 284-S.W./L.H.-43/61, dated s. 2, 63 and (3) No. 479-S.W./4A-4/63, dated 15.3.63, which bring certain sections of the latter Act, into force in Calcutta, Howrah, other places in the districts of Howrah and 24-Parganas and other areas.
