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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(c) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

(c)"Municipal Corporation" means a municipal corporation constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949);