Section 2(m) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962
(m)"relevant municipal law" means:-(i)in relation to the Greater Bombay, the Bombay Municipal Corporation Act,(ii)in relation to the [Cities of Pune, Sholapur and Kolhapur] [These words were substituted for the words 'City of Poona' by Maharashtra 17 of 1974, Section 2(3) and (4).] Bombay Provincial Municipal Corporation Act, 1949,(iii)in relation to the City of Nagpur, the City of Nagpur Corporation Act, 1948,(iv)in relation to any cantonment, the Cantonments Act, 1924,(v)[ in relation to any municipal area as defined in the Maharashtra Municipalities Act, 1965, that Act;] [This clause was substituted for clause (v), (vi), (vii) and (viii) by Maharashtra 17 of 1975, Schedule.]
