Section 2(8) in The Gujarat Provincial Municipal Corporations Act, 1949
(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;] [Clause (8) was substituted for the original by Gujarat 16 of 1993, Section 2 (1).]
