Section 2(n) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(n)"relevant local authority law" means-(i)in relation to a City, the Bombay Provincial Municipal Corporation Act, 1949 (Bombay LIX of 1949);(ii)in relation to a municipal borough, transitional area, smaller urban area and notified area, the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);(iii)in relation to a taluka and district, the Gujarat Panchayats Act. 1993 (Gujarat 18 of 1964);(iv)in relation to a cantonment, the Cantonments Act, 1924 (2 of 1924);
