Section 341C(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The State Government may, by order to be published in the Official Gazette, apply to a transitional area, with such incidental or consequential modification as the State Government may consider necessary for giving effect to the provisions of this Chapter, any provisions of this Act which apply to a Municipal Council for a "C" Class smaller urban area.
