Section 2(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)"appointed day" means with reference to any local area the day on which such area is constituted the City of Ahmedabad, [***] or any other city, as the case may be, under section 3;[(2A) "approved co-operative bank" means such co-operative bank registered or deemed to be registered under the [Bombay Co-operative Societies Act, 1925 (Bombay VII of 1925)], as may be approved by the State Government by general or special order;]
