Section 2(47A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(47A)[ "a smaller urban area" or "a transitional area" shall mean an area specified as "a smaller urban area" or "a transitional area", as the case may be, by a notification issued under clause (2) of Article 243-Q of the Constitution of India or under this Act;
