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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1) in The Howrah Bridge Act, 1926

(1)[ "Calcutta" means the area described in Schedule I to the Calcutta Municipal Act, 1951, as deemed to have been amended under section 593 of that Act;] [[Clause (1) substituted by W.B. Act 19 of 1959, which was earlier as under :-'(1) 'Calcutta' has the same meaning as in clause (11) of section 3 of the Calcutta Municipal Act, 1923;'.]]