Section 2 in City of Mumbai Primary Education, the Maharashtra Primary Education, the Hyderabad Compulsory Primary Education and the Madhya Pradesh Primary Education (Repeal) Act, 2013
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"Government" means the Government of Maharashtra ;(b)"local authority" means,-(i)in relation to the schools managed by a Municipal Corporation, the Municipal Corporation constituted under the Mumbai Municipal Corporation Act or, as the case may be, the Maharashtra Municipal Corporations Act; (III of 1888) (LIX of 1949).(ii)in relation to the schools managed by a Zilla Parishad, the Zilla Parishad constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962);(iii)in relation to the schools managed by the Municipal Council, Nagar Panchayat or, as the case may be, Industrial Township, the Municipal Council, Nagar Panchayat or Industrial Township constituted under the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 (Mah. XL of 1965);(iv)any other authority treated as local authority under any other law;(c)"repealed Acts" means the City of Mumbai Primary Education Act, the Maharashtra Primary Education Act, the Hyderabad Compulsory Primary Education Act, 1952 and the Madhya Pradesh Primary Education Act, 1956 (M.P. XXIII of 1956).(XV of 1920) (LXI of 1947) (Hyd. XL of 1952).(2)Words and expressions used in this Act but not defined, shall have the meanings respectively assigned to them in the repealed Acts.
