Section 3(h) in Assam Non-Agricultural Urban Areas Tenancy Act, 1955
(h)'urban area' means any area declared to be included in a Municipality under the provisions of clauses (a) and (b) of sub-section (2} of section 5, or declared to be a notified area under the provisions of sub-section (4) of section 328 or deemed to be such under the proviso to that sub-section, of the Assam Municipal Act, 1923 (Assam Act I of 1923).
