Section 2 in The Kota Municipal Limits (Continued Existence) Validating Act, 1975
2. Definitions.
(1)In this Act, unless the subject or context otherwise requires-(i)"Municipal Act" means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), and all rules, notifications, orders and bye-laws made thereunder;(ii)"Municipality at Kota" means the municipality constituted or deemed to be constituted for the town of Kota under the Municipal Act;(iii)"Panchayat Act" means the Rajasthan Panchayat Act, 1953 (Rajasthan Act XXI of 1953) and all rules, notifications, and orders made thereunder;(iv)"Taxes" shall include any toll, rate, cess, fee, octroi or any other charges or impost leviable under the Municipal Act.(2)All other words and expressions used but not defined in this Act shall have the meanings assigned to them under the Municipal Act or the Panchayat Act or any other law for the time being in force.
