7. New Howrah Bridge and its approaches and the Esplanade to be included in Calcutta. -
Notwithstanding anything contained in the Calcutta Municipal Act, 1923, the Howrah Bridge Act, 1926 or in any other Act, the New Howrah Bridge and its approaches, vested in the Commissioners for the New Howrah Bridge and the Esplanade (including the area commonly known as the Maidan), shall be deemed to be included in Calcutta as defined in clause (II) of section 3 of the Calcutta Municipal Act, 1923:Provided that save as aforesaid, nothing in this section shall affect the provisions of the Howrah Bridge Act, 1926, and save, as may here after be provided by or under any law, the provisions of the Calcutta Municipal Act, 1923, shall not apply to the area referred to above.The First Schedule[ See section 2(c). ](Transfer Agreement.)ARTICLES OF AGREEMENT made this 30th day of August, One thousand nine hundred and fifty-one BETWEEN THE GOVERNOR OF THE STATE OF WEST BENGAL of the one part and THE CALCUTTA TRAMWAYS COMPANY LIMITED, a Company incorporated under the English Companies Acts and having its registered office at 1, Queen Victoria Street in the City of London (hereinafter called "the Company") of the other part.WHEREAS by virtue of the Calcutta Tramways Act, 1880, the Bengal Tramways Act, 1883, the Calcutta Tramways Act, 1894, and the Calcutta Tramways (Electric Traction) Act, 1900, and the Agreements particulars whereof are set out in the Schedule hereto and all other powers therein enabling it, the Company is empowered to make and maintain tramways within the municipal limits of Calcutta and its suburbs;AND WHEREAS in pursuance of the powers aforesaid the Company has constructed and maintained various tramways;AND WHEREAS the Company is maintaining, managing and running along the said tramways as service for the public desiring to use the same;AND WHEREAS the Government of West Bengal (hereinafter referred to as "the Government") is desirous, in the interest of improving the said service for the greater convenience of the public, to cooperate with the Company in running the said service;AND WHEREAS the Government is desirous of ultimately owning, possessing, managing and running the said tramways undertaking as a Government service for the benefit of the public;AND WHEREAS it is necessary for the better implementation of this Agreement that an Act should be passed by the appropriate legislature ratifying and giving effect to the same.Witnesses And it is hereby agreed as follows:-
