Section 84 in The Calcutta Hackney-Carriage Act, 1919
84. Effect when Act extended outside Calcutta. -
(1)Whenever this Act is extended to any other town or local area outside Calcutta under clause (a) of section 2, the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may, by notification, appoint persons, or local authorities, to exercise and perform in such town or area the same powers and duties as are conferred or imposed by this Act on the Corporation of Calcutta and the Commissioner of Police, respectively.(2)In each town or local area to which this Act may be extended for the word "Calcutta" in section 5, 32, 60, [and 61] [Word and figures substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], [* * *] [Word and figure repeated by Ben. Act 1 of 1939.] shall be read the name of such town or area, [* * * * *] [Words, figures and brackets omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.]
