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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1a) in The Maharashtra Nursing Home Registration Act, 1949

(1a)“district local board” in relation to any area other than a municipal area, means a district local board, district board, district panchayat or Janapada Sabha or similar local authority established under any law for the time being in force relating to the constitution of such authorities and having jurisdiction over such area;