Section 2(n) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979
(n)"relevant municipal law" means-(i)in relation to Greater Bombay, the Bombay Municipal Corporation Act,(ii)in relation to the cities of Pune, Solapur, [Kolhapur and any other city or cities in the area or areas of which this Act is brought, into force, by a notification issued under clause (b) of sub-section (3) of section 1,] [This portion was substituted for the words 'and Kolhapur' by Maharashtra 17 of 1989 Section 3(b).] the Bombay Provincial Municipal Corporations Act, 1949.(iii)in relation to the city of Nagpur, the City of Nagpur Corporation Act, 1948;
