Section 2(ii) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011
(ii)in relation to educational institution managed by the Municipal Corporation, the Municipal Corporation constituted under the Mumbai Municipal Corporation Act (Bombay III of 1888), the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949), or as the case may be, the City of Nagpur Corporation Act, 1948 (C.P. and Berar II of 1950);
