Section 2(7) in The Bombay Provincial Municipal Corporations Act, 1949
(7)"cesspool" includes s settlement tank or other tank for the reception or disposal of foul matter from buildings;[(7A) "chawl" means a building consisting of two or more tenements whether having common sanitary and other facilities or not and declared as such by the Commissioner by notification in the Official Gazette;][(8) "the City" means the larger urban area as specified under sub-clause (2) of article 243-Q of the Constitution of India and includes other local areas already declared to be a City prior to the commencement of the Bombay Provincial Municipal Corporations (Gujarat Second Amendment) Act, 1993;][(8A) "Civil Appellate Court" means in the case of the City of Ahmedabad the High Court and in the case of any other City, the District Court having jurisdiction in the District in which the City is situate;]
