Section 1 in The Darjeeling And Kurseong Municipal (Porters) Act, 1883
1. Interpretation. -
In this Act the term ["mazdoors"] [Word substituted for the word 'coolies' by W.B. Act 26 of 1954.] shall be limited to porters, and to dandeewallas and other persons employed in carrying, drawing or propelling any vehicle.The term "Commissioners" means the Commissioners of the municipalities of Darjeeling or Kurseong constituted under the Bengal Municipal Act, 1884, or other Act for the time being in force for the regulation of municipalities.
