Section 2(41) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(41)"public securities" means -(a)securities of the Central Government and of any State Government;(b)securities, stocks, debentures or shares the interest whereon has been guaranteed by the Central or the State Government;(c)debentures or other securities for money issued by or on behalf of any local authority in exercise of powers conferred by any enactment for the time being in force in any part of the territory of India; or(d)securities expressly authorised by any order which the State Government makes in this behalf.
