Section 2(42) in Maharashtra Land Revenue Code, 1966
(42)[ "urban area" means an area included within the limits of any municipal corporation or municipal council, constituted under the relevant law for the time being in force and the expression "non-urban area" shall be construed accordingly] [Clause (42) was substituted by Maharashtra 21 of 2003, section 2, (w.e.f. 1-8-2003).];
