Section 2 in The Gujarat Municipal Finance Board Act, 1979
2. Definitions.
- In this Act unless the context otherwise requires,-(a)"Board" means the Gujarat Municipal Finance Board established under Section 3;(b)"Chairman" means the Chairman of the Board.(c)"Fund" means the fund of the Board;(d)"local authority" means a municipal corporation constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949) or a Municipality constituted or deemed to be constituted under the Gujarat Municipalities Act, 1964 (Gujarat 34 of 1964);(e)"member" means a member of the Board;(f)"prescribed" means prescribed by rules made under this Act;(g)"regulations" means regulations made under this Act;(h)"rules" means rules made under this Act.
