Section 2(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)"appointed day" means with reference to any local area the day on which such area is constituted the City of Ahmedabad, [***] [The words 'or the City of Poona' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] or any other city, as the case may be, under section 3;
