Section 622 in Kolkata Municipal Corporation Act, 1980
622. Power of State Government to notify intention to extend Act to other areas.
- Notwithstanding anything contained in any other law in force for the time being, the State Government may, by notification and in such other manner as it may determine, declare its intention to extend, subject to such modifications and restrictions (if any) as may be specified in the notification, all or any of the provisions of this Act to any other area.Explanation. For the purposes of this section, "other area" shall include(a)the Municipality of Howrah,(b)any other municipality as defined in the Bengal Municipal Act. 1932 (Ben. Act XV of 1932) and in the neighbourhood of Kolkata, and(c)any Government Township as defined in the West Bengal Government Townships (Extension of Civic Amenities) Act, 1975 (West Ben. Act XLII of 1975), or any area under a notified area authority or a town committee, by whatever name called, and in the neighbourhood of Kolkata.
