Section 2(m) in Maharashtra Local Authority Members' Disqualification Act, 1986
(m)"relevant municipal law",-(i)in relation to the Municipal Corporation of Greater Bombay, means the Bombay Municipal Corporation Act;(ii)in relation to the Corporation of the City of Nagpur, means the City of Nagpur Corporation Act, 1948;(iii)in relation to the Municipal Corporation of any other City, means the Bombay Provincial Municipal Corporations Act, 1949;
