Section 1 in Bengal Agricultural and Sanitary Improvement Act, 1920
1. Short title, extent and commencement. -
(1)This Act may be called the Bengal Agricultural and Sanitary Improvement Act, 1920.(2)It extends to the whole of [West Bengal] [except Calcutta as defined in clause (11) of section 3 of the Calcutta Municipal Act, 1923], and any area which has been or may hereafter be constituted a municipality under the provisions of the Bengal Municipal Act, [1932]:Provided that if any scheme under this Act jointly affects any area to which this Act extends and any municipal area, this Act shall be deemed to apply to such municipal area for the purposes of such scheme.(3)It shall come into force on such [date] as the [State Government] may, by notification in the[Official Gazette], direct.
