Section 344(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(a)"existing Council", in relation to any local area means, as the case may be -(i)a borough municipality established under the Bombay Municipal Boroughs Act, 1925: (Bombay XVIII of 1925)(ii)a district or city municipality established under the Bombay District Municipalities Act, 1901; (Bombay III of 1901)(iii)a municipal committee established under the Central Provinces and Berar Municipalities Act, 1922; (C.P. and Berar II of 1922);(iv)a municipal committee or a town committee established under the Hyderabad District Municipalities Act, 1956 (Hyd. XVIII of 1956)
