Section 2(55) in The Bombay Provincial Municipal Corporations Act, 1949
(55)"regulation" means a regulation made under section 465;[(55A) "relevant Small Cause Courts Act;" means in the case of the City of Ahmedabad the Presidency Small Cause Courts Act, 1882 and in the case any other City, the Provincial Small Cause Courts Act, 1887 (XV of 1882, IX of 1887);]
