Section 1 in The Bengal Vaccination (Amendment) Act, 1911
1. Short title and local extent.
(1)This Act may be called the Bengal Vaccination (Amendment) Act, 1911, and(2)[ It applies in the first instance only to,-(a)Calcutta, as defined in clause (7) of Section 3 of the [Calcutta Municipal Act, 1899] [The Calcutta Municipal Act, 1899 has been repealed and re-enacted by the Calcutta Municipal Act, 1923.] (Bengal Act 3 of 1899),(b)the port of Calcutta, and(c)The Cossipore-Chitpur, Garden Reach, Howrah, Manikotla, South Suburban and Tollyganj Municipalities.]
