(1)This Act may be called the Calcutta Improvement Act,1911.(2)It shall come into force on such [day] [See Notification No. 1148, dated the 30.10.1911.] as the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] may, by notification, direct.(3)Except as otherwise hereinafter provided, this Act shall extend only to the Calcutta Municipality ; but any provision which extends only to the Calcutta Municipality may be extended by the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.], entirely or in part, by notification, under the procedure prescribed by section 148, to any specified area in the neighbourhood of that Municipality.
