Section 2(7) in The Gujarat Municipalities Act, 1963
(7)"the earlier municipal law" means-(a)the Bombay District Municipal Act, 1901,(b)the Bombay District Municipal Act, 1901 (Bombay Ill of 1901), as adapted and applied to the Saurashtra area of the State,(c)the Bombay Municipal Boroughs Act, 1925,(d)the Bombay Municipal Boroughs Act, 1925 as adapted and applied to the Saurashtra area of the State, and(e)the Bombay Municipal Boroughs Act, 1925 as extended to the Kutch area of the State,
