Section 2(32) in Assam Urban Water Supply and Sewerage Board Act, 1985
(32)"Urban" means and includes the areas declared or included in a municipality or a Municipal Corporation under the provisions of the Assam Corporation under the provisions of the Assam Municipal Act, 1956 (Assam Act. No. XV of 1957) and the Guwahati Municipal Corporation Act. 1969 (Assam Act 1 of 1973) or any other Municipal Corporation Act which may come into force from time to time or any other area to which the services of the Board are extended as specified by the State Government;
