(1)This Act may be called the [West Bengal Panchayat Act, 1957] [Words and figures substituted for the words and figures 'West Bengal Panchayat Act, 1956' by W.B. Act 15 of 1959.](2)It extends to the whole of West Bengal, except the areas to which the provisions of the Calcutta Municipal Act, 1951, the Bengal Municipal Act, 1932, the Cooch Behar Town Committee Act, 1903, the Cooch Behar Municipal Act, 1944, the Chandernagore Municipal Act, 1955, and the Cantonments Act, 1924, or any parts or modifications thereof apply or may hereafter be applied.(3)This section shall come into force at once; the remaining sections shall come into force on such date or dates and in such area or areas as the State Government may, by notification, appoint and different dates may be appointed for different sections and for different areas.
