Section 2 in The Darjeeling And Kurseong Municipal (Porters) Act, 1883
2. Commencement. -
This Act shall come into force in the Darjeeling and Kurseong municipalities respectively when extended thereto by an order of the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. respectively.] published in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.].Such order shall specify the date on which this Act shall commence in such municipality and shall operate to extend the provisions of this Act to such municipality according to its tenor.The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may, at any time, cancel or modify an order made under this section.
