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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of West Bengal - Subsection

Section 1(3) in The West Bengal Prevention Of Defacement Of Property Act, 1976.

(3)It shall apply in the first instance to Calcutta as defined in the Calcutta Municipal Act, 1951, but the State Government may, from time to time by notification in the Official Gazette, apply it to such other local area or areas as may be specified in the notification.