Section 1 in The West Bengal Acquisition And Settlement Of Homestead Land Act, 1969.
1. Short title and extent. -
(1)This Act may be called the West Bengal Acquisition and Settlement of Homestead Land Act, 1969.(2)It extends to the whole of West Bengal, except the areas to which the provisions of the Calcutta Municipal Act, 1951, the Howrah Municipal Act, 1965, the Bengal Municipal Act, 1932, the Cooch Behar Town Committee Act, 1903, the Cooch Behar Municipal Act, 1944, the Chandernagore Municipal Act, 1955, and the Cantonments Act, 1924 apply.
