Section 255(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)In this section, unless the context otherwise requires,-(a)"existing local authority", in relation to any local area, means the Municipal Council or, where there is no Municipal Council, the Zilla Parishad having jurisdiction over such area immediately before the specified day;(b)"Municipal Council" means a Municipal Council constituted or deemed to be constituted under the [Maharashtra Municipalities Act, 1965;](c)"specified day" means the day from which the boundaries of a District are altered under section 254;(d)"successor local authority", in relation to any local area, means the Municipal Council or where there is no Municipal Council, the Zilla Parishad having jurisdiction over such area from the specified day.
