Section 2(14) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(14)"relevant municipal law" means,-(a)the Mumbai Municipal Corporations Act;(b)the Bombay Provincial Municipal Corporation Act, 1949; [Now the Maharashtra Municipal Corporations Act.](c)the City of Nagpur Corporation Act, 1948;(d)the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965;
