Section 2(9) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(9)"Director" means the person appointed by the State Government to be the Director of Municipal Administration under this Act;[(9-A) "District Administration Officer (DAO)" means the officer appointed as a District Administration Officer by the Government, for the purposes of this Act;] [Inserted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.]
