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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(2) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965

(2)All references to the Schedule which may be amended under this section shall be construed as references to the Schedule as for the time being so amended.THE SCHEDULE"Calcutta Metropolitan Planning Area" comprises the areas included within the boundaries of the Calcutta Metropolitan District and of the Haldia Area specified below except that it does not comprise any area included in a cantonment declared as such under section 3 of the Cantonments Act, 1924.I. Calcutta Metropolitan DistrictThe Calcutta Metropolitan District is the area comprised of lands situated on the west and east banks of the river Hooghly, the respective boundaries of which are as follows, namely :-A. West-bank of the river Hooghly