Section 2(vi) in Assam Urban Areas Rent Control Act, 1955
(vi)"urban area" means any area declared to be, or included in, a municipality under the provisions of clauses (a) and (b) of sub-section (2) of Section 5 or declared to be a notified area under the provisions of subsection (4) of section 328, or deemed to be such under the proviso to that sub-section of the Assam Municipal Act, 1923 (Assam Act I of 1923) and includes a Cantonment as defined in Cantonments Act, 1924 (Act II of 1924).
