Section 2(11) in The Bombay Provincial Municipal Corporations Act, 1949
(11)"Councillor" means a person who is duly elected as a member of the Corporation under this Act;[(11A) "Criminal Appellate Court" means in the case of the City of Ahmedabad the High Court and in the case of any other City, the Sessions Court having jurisdiction in the Sessions Division in which the City is situate;]
