Section 2(18A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(18A)[ "Industrial Township" means such urban area or part thereof as the State Government may, having regard to the factors mentioned in the proviso to clause (1) of Article 243-Q of the Constitution of India, by notification in the Official Gazette, specify to be an Industrial Township under Section 341-F;] [Clause (18A) was inserted by Maharashtra 41 of 1994, Section 108(5).]
