Section 2(vii) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972
(vii)"urban areas" means any area declared to be, or included in a municipality under the provisions of sub-section (2) of section 5 of the Assam Municipal Act, 1956 or the Meghalaya Municipal Act, or declared to be notified areas under the provisions of sub-section (4) of section 334 of the said Act.
