Section 1 in West Bengal Municipal Corporation Act, 2006
1. Short title, extent and commencement.
(1)This Act may be called the West Bengal Municipal Corporation Act, 2006.(2)It extends to the whole of West Bengal, except Kolkata as defined in clause (9) of section 2 of the Kolkata Municipal Corporation Act. 1980, (West Ben. Act LVII of 1980) and Howrah as defined in the Howrah Municipal Corporation Act, 1980 (West Ben. Act of LIX 1980).(3)It shall come into force on such date as the State Government may, by notification, appoint.(4)Notwithstanding anything contained in sub-section (2), it shall not take effect in any cantonment or part of a cantonment without the consent of the Central Government previously obtained.(5)Notwithstanding anything contained in sub-section (2), the provisions of this Act shall apply to the district of Darjeeling or any part thereof, subject to such exceptions and modifications as the State Government may, by notification direct:Provided that nothing in this Act shall be construed to affect the powers of the Autonomous Hill Council for the hill areas specified under sub-section (1) of section 31 of the Darjeeling Gorkha Autonomous Hill Council Act, 1988 (West Ben. Act XIII of 1988).
