(1)This Act may be called the West Bengal Panchayat Act, 1973.(2)[ It extends to the whole of West Bengal, except the areas to which the provisions of -(a)the Cantonments Act, 1924,(b)the Howrah Municipal Corporation Act, 1980,(c)the Calcutta Municipal Corporation Act, 1980,(d)the Siliguri Municipal Corporation Act, 1990,(e)the Asansol Municipal Corporation Act, 1990,(f)the Chandernagore Municipal Corporation Act, 1990,(g)the West Bengal Municipal Act, 1993,(h)the Durgapur Municipal Corporation Act, 1994, orany parts or modifications thereof apply or may hereafter be applied.] [[Sub-section (2) first substituted by W.B. Act 18 of 1994, then again substituted by W.B. Act 24 of 1997. Previous sub-section (2) was as under:-'(2) It extends to the whole of West Bengal, except the areas to which the provisions of -(a)the Cooch Behar Town Committee Act, 1903,(b)the Cantonments Act, 1924,(c)the Bengal Municipal Act, 1932,(d)the Chandernagore Municipal Act, 1955,(e)the Howrah Municipal Corporation Act, 1980,(f)the Calcutta Municipal Corporation Act, 1980,(g)the Siliguri Municipal Corporation Act, 1990,(h)the Asansol Municipal Corporation Act, 1990,(i)the Chandernagore Municipal Corporation Act, 1990,orany parts or modifications thereof, apply or may hereafter be applied.'.]](3)This section shall come into force at once; the remaining sections shall come into force on such date or dates and in such area or areas as the State Government may, by notification, appoint and different dates may be appointed for different sections and for different areas.
