Section 344(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(b)"repealed law" means -(i)in relation to a borough municipality in the Bombay area of the State, the Bombay Municipal Boroughs Act, 1925; (Bombay XVIII of 1925);(ii)in relation to a district or city municipality in the Bombay area of the State, the Bombay District Municipal Act, 1901; (Bombay III of 1901);(iii)in relation to a municipal committee in the Vidarbha region of the State the Central Provinces and Berar Municipalities Act, 1922; (C.P. and Berar II of 1922); and(iv)in relation to a municipal or town committee in the Hyderabad area of the State, the Hyderabad District Municipalities Act, 1956 (Hyd. XVIII of 1956).
