Section 4(2) in The Calcutta Hackney-Carriage Act, 1919
(2)"Calcutta" means [subject to the provisions of the proviso to subsection (3) of section 1 and] [Words, figures and brackets Inserted by W.B. Act 36 of 1948.] subject to the exclusion or inclusion of any local area by notification under clause (b) of section 2, the area described in Schedule I to the Calcutta Municipal Act, 1899;
