(33B)"major municipality" means any of the municipalities of Cannanore, Tellichery, Trichur, Palghat, Alleppey, Quilon and Kottayam and includes-(a)any of the municipalities of Ernakulam, Fort Cochin and Mattancherry as they existed immediately before the corstitution of the Corporation of Cochin;(b)the municipality of Calicut as it existed immediately before the constitution of the Corporation of Calicut;(c)the Cannanore cantonment.]Explanation. - Where any area has been included in a city or a municipality after the 1st day of April, 1960, such area shall not be deemed, except for the purposes of Section 76, to be an area within the limits of a city or municipality, as the case may be, [but shall be deemed,-(i)where such area was within the limits of a local authority immediately before such inclusion, to continue within the limits of that local authority; and(ii)where such area was not within the limits of a local authority immediately before such inclusion, to be within the limits of a panchayat;(ii)where such area was not within the limits of a local authority immediately before such inclusion, to be within the limits of a panchayat;]
