- In this Act, unless there is anything repugnant in the subject or context, -(1)[ "Calcutta" means the area described in Schedule I to the Calcutta Municipal Act, 1951, as deemed to have been amended under section 593 of that Act;] [[Clause (1) substituted by W.B. Act 19 of 1959, which was earlier as under :-'(1) 'Calcutta' has the same meaning as in clause (11) of section 3 of the Calcutta Municipal Act, 1923;'.]](2)"the Commissioners" means the Commissioners for the new Howrah Bridge, hereinafter incorporated under the provisions of section 3;(3)"notification" means a notification published in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.];(4)"the existing bridge" means the floating bridge across the river Hooghly, the construction of which was authorised by the Howrah Bridge Act, 1871; and(4a)[ "Tollygunge" means the area which was formerly comprised in the municipality of Tollygunge and which was included within Calcutta by notification under section 594 of the Calcutta Municipal Act, 1951;] [Clause (4a) inserted by W.B. Act 19 of 1959.](5)"year" means a financial year.
