Section 2(14) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
(14)“Municipal Corporation” means a Municipal Corporation established or constituted under the Mumbai Municipal Corporation Act (Bom. III of 1888), or the Bombay Provincial Municipal Corporations Act, 1949, or the City of Nagpur Corporation Act, 1948 (Bom. LIX of 1949 and Berar II of 1950);
