Section 2(3) in The Maharashtra Nursing Home Registration Act, 1949
(3)“maternity home” means any premises used or intended to be used, for the reception of pregnant women or of women in or immediately after child birth;(3-a) “Municipality” means a municipal corporation, municipality, municipal committee, town committee or similar local authority established under any law for the time being in force relating to the constitution of such authorities and “municipal area” means the local area within the jurisdiction of a municipality;
