Report No. 10
Section II-State Acts
Part A
Bengal
1. The Calcutta Improvement Act, 1911 (5 of 1911)
2. The Bengal Municipal Act, 1932 (15 of 1932).
3. The Calcutta Municipal Act, 1951 (33 of 1951).
Bihar
4. The Bihar and Orissa Municipal Act, 1922 (7 of 1922).
5. The Darbhanga Improvement Act, 1934 (4 of 1934).
6. The Bihar Restriction of Uses of Land Act, 1948 (33 of 1948).
7. The Bihar Town Planning and Improvement Trust Act, 1951 (35 of 1951).
Bombay
8. The Bombay Provincial Municipal Corporations Act. 1949 (59 of 1949).
Central Provinces
9. The C.P. & Berar Municipalities Act, 1922 (2 of 1922).
10. The Nagpur Improvement Trust Act, 1936 (36 of 1936).
Madras
11. The Madras City Municipal Act, 1919 (4 of 1919).
12. The Madras District Municipalities Act, 1920 (5 of 1920).
13. The Madras Town Planning Act, 1920 (7 of 1920).
14. The Madras District Local Boards Act, 1920 (14 of 1920.
15. The Madras City Improvement Trust Act, 1950 (37 of 1950).
16. The Madras Lignite (Acquisition of Land) Act, 1953 (11 of 1953).
Orissa
17. The Orissa Municipal Act, 1950 (23 of 1950). Punjab
18. The Punjab Town Improvement Act, 1922 (4 of 1922).
United Provinces
19. The U.P. Town Improvement Act, 1919 (8 of 1919).
20. The Kanpur Urban Area (Development) Act, 1945 (6 of 1945).
21. The U.P. Roadside Land Control Act, 1945 (10 of 1945).
Part B
Hyderabad
22. The Hyderabad Municipal Corporation Act, 1950 (36 of 1950).
23. The Hyderabad City Improvement Act, 1951 (35 of 1951).
Mysore
24. The City of Mysore Improvement Act, 1903 (3 of 1903).
25. The City of Bangalore Improvement Act, 1945 (5 of 1945).
Part C
Delhi
26. The Delhi Restriction of Uses of Land Act, 1941 (12 of 1941).