(1)This Act may be called the West Bengal Municipal Act. 1993.(2)It extends to the whole of West Bengal, except Calcutta as defined in clause (9) of section 2 of the Calcutta Municipal Corporation Act, 1980 (West Ben. Act LIX of 1980) and Howrah as defined in clause (15) of section 2 of the Howrah Municipal Corporation Act, 1980 (West Bengal Act 58 of 1980), and such other area as may constitute the territorial jurisdiction of a municipal corporation established by any law for the time being in force.(3)It shall come into force on such date as the State Government may, by notification, appoint.[***] [[This Act came into force from 13th day of July. 1994 by the following Notification published in the Calcutta Gazette. Extraordinary, dated 13.7.1994.'Notification No. 393/C-41MIA-5191 Part 1, - Dated : 13.7.1994. - In exercise of the power conferred by sub-section (3) of section I of the West Bengal Municipal Act, 1993 (West Ben. Act 32 of 1993), the Governor is pleased hereby to appoint the 13th day of July, 1994, as the date on which the said Act shall come into force.]](4)Notwithstanding anything contained in sub-section (2), it shall not take effect in any cantonment or part of a cantonment without the consent of the Central Government previously obtained.(5)Notwithstanding anything contained in sub-section (2), the provisions of this Act shall apply to the district of Darjeeling or any part thereof subject to such exception and modifications as the State Government may, by notification, direct :Provided that nothing in this Act shall be construed to affect the powers of [the Gorkhaland Territorial Administration constituted under the Gorkhaland Territorial Administration Act, 2011 (West Bengal Act XX of 2011)] [Substituted by section 2 of the W.B. Municipal (Amendment) Act, 2013 (West Bengal Act VIII of 2013), w.e.f. 15.5,2013, for 'the Council for the hill areas under sub-section (1) of section 31 of the Darjeeling Gorkha Hill Council Act, 1988 (West Ben. Act 13 of 1988)'.].
