Section 1 in The West Bengal Premises Tenancy Act, 1956.
1. Short title, commencement and extent.
(1)This Act may be called the West Bengal Premises Tenancy Act, 1956.(2)It shall come into force on such date as the State Government may, by notification, appoint.(3)It extends to the whole of Calcutta and to all areas which have been or may hereafter be constituted municipalities under the provisions of the Bengal Municipal Act, 1932:Provided that the State Government may, by notification, extend this Act or any part thereof to any other area specified in the notification, or may, by notification, exclude any area from the operation of this Act or any specified part thereof:[Provided further that this Act shall not apply] [[Proviso substituted by W.B. Act 29 of 1965, which was earlier as under :-'Provided further that this Act shall not apply to any premises belonging to or taken on lease by Government or any local authority, or requisitioned by Government.'.]] -(a)to any premises belonging to [* * * * * * *] [Words 'or taken on lease by' omitted by W.B. Act 18 of 1970.] any local authority,(b)to any premises belonging to or requisitioned by Government, or(c)to any tenancy created by Government in respect of any premises taken on lease by Government.Explanation. - For the purpose of this section, the expression "local authority" shall include the Board called the Trustees for the improvement of Calcutta, referred to in section 3 of the Calcutta Improvement Act, 1911, as well as any body corporate or authority that may hereafter be constituted under any law for the time being in force for the improvement of any municipality, town or cantonment.
