Section 2(13) in The Gujarat Municipalities Act, 1963
(13)[ "Municipal Borough" means a transitional area, or as the case may be, a smaller urban area, as specified in clause (2) of Article 243Q of the Constitution of India and includes other local areas already declared to be a municipal borough prior to the commencement of the Gujarat Municipalities (Amendment) Act, 1993;] [Clause (13) was substituted for the original by Gujarat 17 of 1993, section 2 (4) w.e.f. 20-08-1993.]
