Section 81A in The Maharashtra Municipal Corporations Act, 1949
81A. Definitions. - In this Chapter, -
(a)"Commissioner", in the event of any Corporation having established or acquired, or establishing or acquiring, a Transport Undertaking, in relation to the premises of the Corporation which vest in or are held by it for the purposes of the Transport Undertaking, means the Transport Manager;(b)"Corporation premises" means any premises belonging to, or vesting in, or taken on lease, by the Corporation;(c)"regulations" means regulations made by the Commissioner under section 81-I,(d)"unauthorised occupation" in relation to any Corporation premises, means the occupation by any person of Corporation premises without authority for such occupation; and includes the continuance in occupation by any person of the premises after the authority under which he was allowed to occupy the premises has expired or has been duly determined.
