Section 2(m) in Champaner-Pavagadh Archaeological Park World Heritage Area Management Authority Act, 2006
(m)"relevant local authority law" means the Bombay Provincial Municipal Corporations Act, 1949 (Bombay L1X of 1949), the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964) or the Gujarat Panchayats Act, 1993 (Gujarat 18 of 1993);
