Section 2 in The Maharashtra Extension of Municipal Limits (Validation) Act, 1967
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"District Local Board" means a District Local Board specified in column 5 of the Schedule;(b)"Municipal law" means a Municipal Act, specified in column 3 of the Schedule, as in force at the relevant time;(c)"Municipality" means a municipal authority specified in column 2 of the Schedule;(d)"Panchayat Samiti" means a Panchayat Samiti specified in column 5 of the Schedule;(e)"Schedule" means the Schedule to this Act;(f)"Village Panchayat" means a Village Panchayat specified in column 5 of the Schedule;(g)"Zilla Parishad" means a Zilla Parishad specified in column 5 of the Schedule.
