- For the purpose of this Chapter, unless the context otherwise requires.-(a)"municipal borough" means a municipal borough within the meaning of the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964):(b)"nagar panchayat" means a nagar panchayat constituted for a municipal borough and includes a person or persons authorised to exercise the powers and perform the functions of a municipality under section 263 of the Gujarat Municipalities Act, 1963 (Gujarat Of 1964) (hereinafter referred to as "The Municipal Act");(c)`panchayat" includes a person or persons appointed to exercise the powers and to perform the functions of a panchayat under section 253.
