Section 2(f) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
(f)"Urban Local Body" means the local authority as defined in subclauses (a), (b) and sub-clause (c)(Iii) Of Clause (15) Of Section 2 Of The Maharashtra Regional And Town Planning Act, 1966 (Maharashtra Xxxvii Of 1966);
