Section 2(9) in The Maharashtra Municipal Corporations Act, 1949
(9)"the Commissioner" means the Municipal Commissioner for the City appointed under section 38 and includes an acting Commissioner appointed under section 39;[(10) "Corporation" means the Municipal Corporation constituted or deemed to have been constituted for a larger urban area known as a City;][(11) "Councillor" means a person duly elected as a member of the Corporation; and includes a nominated Councillor who shall not have the right, -(i)to vote at any meeting of the Corporation and Committees of the Corporation; and(ii)to get elected as a Mayor of the Corporation or a Chairperson of any of the Committees of the Corporation;]
