Section 2(16) in The Bihar State Housing Board Act, 1982
(16)"municipality" means any area to which the Bihar and Orissa Municipal Act, 1922 (B. & O. Act VII of 1922) applies and includes any area comprised within the limits of a Municipal Corporation established and constituted under any law for the time being in force; and a notified area constituted under Chapter XIV of the Bihar and Orissa Municipal Act, 1922 (B. O. Act VII of 1922);Explanation.-A Municipality includes a notified area constituted under Chapter XIV of the Bihar and Orissa Municipal Act, 1922 (B. O. Act VII of 1922);
