(7)[ "municipality" means a municipality or municipal borough established under any law for the time being in force in any part of the State, but does not include a municipal Corporation;] [This clause was substituted for the original, by Bombay 34 of 1959, section 5(4).][***] [Clause (7A) was omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
