Section 2(14) in The Gujarat Municipalities Act, 1963
(14)[ "Municipality" means Nagar Panchayat constituted under section 5(1) or as the case may be, "Municipal Council" constituted under section 5(2);] [Clause (14) was substituted for the original by Gujarat 17 of 1993, section 2 (5) w.e.f. 20-08-1993.]
