Section 2 in The West Bengal Home Guards Act, 1962
2. Definitions.—
In this Act, unless there is anything repugnant in the subject or context,—(1)“Calcutta” means the town of Calcutta as defined in section 3 of the Calcutta Police Act, 1866 together with the suburbs of the town of Calcutta as defined by notification under section 1 of the Calcutta Suburban Police Act, 1866;(1A)“Commandant General, Home Guards” means the officer appointed as such under section 2A;(2)“district” means a Zila referred to in the Bengal Districts Act, 1864, but does not, in the case of the district of 24-Parganas, include any area comprised in the suburbs of the town of Calcutta as defined by notification under section 1 of the Calcutta Suburban Police Act, 1866;(3)“Home Guard” means a Home Guard constituted under section 3.
