Section 2(32) in Maharashtra Housing and Area Development Act, 1976
(32)"relevant municipal law" means -(a)[the Mumbai Municipal Corporation Act,] [These words were substituted for the words 'the Bombay Municipal Corporation Act' by Maharashtra 25 of 1996, Section 2, and Schedule para (3).](b)the Bombay Provincial Municipal Corporation Act, 1949.(c)the City of Nagpur Municipal Corporation Act, 1948;(d)the Maharashtra Municipal Councils Act, 1965;
