Section 344 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
344. Interpretation.
- In this Chapter, unless the context otherwise requires, -(a)"existing Council", in relation to any local area means, as the case may be -(i)a borough municipality established under the Bombay Municipal Boroughs Act, 1925: (Bombay XVIII of 1925)(ii)a district or city municipality established under the Bombay District Municipalities Act, 1901; (Bombay III of 1901)(iii)a municipal committee established under the Central Provinces and Berar Municipalities Act, 1922; (C.P. and Berar II of 1922);(iv)a municipal committee or a town committee established under the Hyderabad District Municipalities Act, 1956 (Hyd. XVIII of 1956)and having jurisdiction over such area immediately before the appointed day;(b)"repealed law" means -(i)in relation to a borough municipality in the Bombay area of the State, the Bombay Municipal Boroughs Act, 1925; (Bombay XVIII of 1925);(ii)in relation to a district or city municipality in the Bombay area of the State, the Bombay District Municipal Act, 1901; (Bombay III of 1901);(iii)in relation to a municipal committee in the Vidarbha region of the State the Central Provinces and Berar Municipalities Act, 1922; (C.P. and Berar II of 1922); and(iv)in relation to a municipal or town committee in the Hyderabad area of the State, the Hyderabad District Municipalities Act, 1956 (Hyd. XVIII of 1956).(c)"successor Council" in relation to any local area, means the Council having jurisdiction over such area on and from the appointed day.
