(2)"Corporation" means a Corporation constituted under [*] [The words 'the Bombay Municipal Corporation Act, or' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949), [*] [The words 'or the City of Nagpur Corporation Act, 1948' were deleted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];
