(1)This Act may be called the Bengal Tenancy Act, 1885.(2)Commencement. - It shall come into force on such date (hereinafter called the commencement of this Act) as the State Government, with the previous sanction of the Central Government, may, by notification in the Official Gazette, appoint in this behalf.(3)Local extent. - It extends by its own operation to the whole of West Bengal, except -(i)Calcutta, that is to say, the area described in Schedule I to the Calcutta Municipal Act, 1923, but excluding the area added to Calcutta as defined in clause (i) of section 3 of that Act;(ii)(a)the area added to Calcutta as defined in clause (1) of section 3 of the Calcutta Municipal Act, 1923, or any part thereof; and(b)any area or part of any area included in Calcutta by notification under sub-section (3) of section 543 of that Act,if such area or part is specified in a notification made in this behalf by the State Government;(iii)any area constituted a municipality under the provisions of the Bengal Municipal Act, 1932, or part thereof, if such area or part is specified in a notification made in this behalf by the State Government :Provided that a notification under this clause shall be no bar to the operation of this Act in respect of agricultural lands situated within the area specified in such notification; and(iv)the Scheduled Districts specified in the Part III of the First Schedule to the Scheduled Districts Act, 1874 :Provided that no notification shall be issued under clause (ii) or clause (iii) of this sub-section, unless-(a)it is previously published in the area concerned or part thereof in the prescribed manner; and(b)both Chambers of the State Legislature, by a resolution recommend that the notification be issued.
