- Save as expressly provided in this Act and unless the context otherwise requires, after the constitution of a Municipal Corporation for a larger urban area, a Municipal Council for a smaller urban area or a Nagar Panchayat for a transitional area, any reference in any enactment, rule, regulation, bye-law, order, scheme, notification or other instrument having the force of law, to any local authority having jurisdiction in the larger urban area, or smaller urban area or transitional area or any part thereof, shall be construed as reference to the Municipal Corporation, Municipal Council or Nagar Panchayat, as the case may be.
