Section 340(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)In this section, unless the context otherwise requires, -(a)"specified day" means the day from which any local area is declared to be a [smaller urban area under sub-section (2)] [These words were substituted for the words 'municipal area under sub-section (1)' by Maharashtra 41 of 1994, Section 159(a).] of section 3 or the day from which a change referred to in any of the clauses (a) to (d) of sub-section (1) of section 6 takes effect;(b)"existing local authority", in relation to any local, area, means the Municipal Council or the panchayat or where there is no Municipal Council or panchayat, the Zilla Parishad having jurisdiction over such area immediately before the specified day;(c)"successor local authority", in relation to any local area, means the Municipal Council or the panchayat or where there is no Municipal Council or panchayat, the Zilla Parishad having jurisdiction over such area from the specified day;(d)"Zilla Parishad", in relation to any local area, means a Zilla Parishad constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 and having jurisdiction over such area;(e)"panchayat" means a village panchayat established or deemed to be established for any village or group of villages under the Bombay Village Panchayats Act, 1958.
