Section 2(g) in The Assam Urban Areas Rent Control Act, 1972
(g)"urban area" means any area declared to be, or included in, ["the Guwahati Municipal Corporation as notified under the provision of Section 42 of the Guwahati Municipal Corporation Act, 1969 (Assam Act I of 1973), or"] [Inserted by the Assam Act No. XVI of 1987] a municipality under the provisions of sub-section (2) of Section 5 of the Assam Municipal Act, 1956 (Assam Act XV of 1957), or declared to be a notified area under the provisions of sub-section (4) of Section 334 of the said Act.
