Section 2 in Gujarat Panchayats (Suspension of Provisions and Reconversion of Certain Local Areas into Municipal Districts) Act, 1962
2. Definitions.- In this Act, unless the context otherwise requires-
(1)"Municipal Act" mean-(i)in the Bombay area of the State of Gujarat, the Bombay District Municipal Act, 1901 (Bom. III of 1901), and(ii)in the Saurashtra area of the State of Gujarat, the Bombay District Municipal Act, 1901 (Bom. III of 1901) as adapted and applied to that area;(2)"municipal district" means a municipal district within the meaning of the municipal Act;(3)"principal Act" means the Gujarat Panchayats Act, 1961 (Guj. VI of 1962);(4)"Proclamation of Emergency" means the Proclamation of Emergency issued under clause (1) of article 352 of the Constitution on the 26th October 1962;(5)"relevant notification" means a notification, issued under section 9 of the principal Act, specified in the Schedule;(6)"Schedule" means the Schedule appended to this Act.
