(4)"[Kolkata] [Substituted by section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for the word Calcutta.] district" means-(a)the area within the local limits of the ordinary original civil jurisdiction of [the High Court at Calcutta] [Substituted by paragraph 3 of, and the Eleventh Schedule to, the Adaptation of Laws Order, 1950 for the words High Court of Judicature at Fort William in Bengal.];(b)the suburbs of [Kolkata] [Substituted by section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for the word Calcutta.], as for the time being defined by notification published under section 1 of the [Kolkata] [Substituted by section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for the word Calcutta.] Suburban Police Act, 1866 (Bengal Act No. 2 of 1866), [ xxx ] [The words "and the Municipalities of Howrah and Bally, or such part of those areas as the State Government may, by notification, direct, or, if the State Government by notification so directs, no part of any of those areas" omitted by section 3(2)(a) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965). Earlier the words State Government were substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government.]; and(c)any other areas, in the vicinity of those referred to in sub-clauses (a) and (b), which the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government. which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] may, by notification, declare to be included in the "[Kolkata] [Substituted by section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for the word Calcutta.] district";[Provided that the State Government may, by notification, declare to be excluded from the "[Kolkata] [Proviso added by section 3(2)(b) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).] District" any area or any part of any area included therein under sub-clause (a), sub-clause (b) or sub-clause (c),]
