Section 2(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)"appointed day", in relation to an area means the date on which the relevant provisions of this Act comes into force in that area;[(1-1A) "area", in relation to the Area Sabha, means an area determined under section 66B;(1-1B) "Area Sabha" means the body of all the persons registered in the electoral rolls pertaining to all polling booths in the area;] [Clause (1-1A) and (1-1B) Inserted by Maharashtra 21 of 2009, Section 11(i).]
