Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(a) in The West Bengal Premises Tenancy Act, 1956. (a)[ "Calcutta" means the area described in Schedule I to the Calcutta Municipal Corporation Act, 1980;] [[Clause (a) substituted by W.B. Act 16 of 1986, which was earlier as under :-
