Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(1a)] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(1a)(d) in The Calcutta Improvement Act, 1911 (d)"the Corporation" means the Corporation of Calcutta constituted under the said [Calcutta Municipal Act, 1951] [Clause (b) words and figures in clause (d) substituted by W.B. Act 32 of 1955.].