Section 2(4)(b) in Bengal Excise Act, 1909

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Bengal Presidency - Subsection

Section 2(4)(b) in Bengal Excise Act, 1909

(b)the suburbs of [Kolkata] [Substituted by section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for the word Calcutta.], as for the time being defined by notification published under section 1 of the [Kolkata] [Substituted by section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for the word Calcutta.] Suburban Police Act, 1866 (Bengal Act No. 2 of 1866), [ xxx ] [The words "and the Municipalities of Howrah and Bally, or such part of those areas as the State Government may, by notification, direct, or, if the State Government by notification so directs, no part of any of those areas" omitted by section 3(2)(a) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965). Earlier the words State Government were substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government.]; and

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Bengal Presidency - Subsection

Section 2(4)(b) in Bengal Excise Act, 1909