Section 2(h) in The West Bengal Evacuee Property Act, 1951
(h)"urban area" means Calcutta as defined in clause (11) of section 3 of the Calcutta Municipal Act, 1923 or any place where the Bengal Municipal Act, 1932, is in force and includes any other area declared by the State Government to be an urban area for the purpose of this Act, by notification in the Official Gazette.
