Section 156 in The Maharashtra Village Panchayats Act, 1959
156. Interpretation.
- For the purposes of this Chapter, unless the context otherwise requires, the expression,-(a)"municipality" includes a person or persons appointed to exercise the powers and perform the functions of a municipality under section 179 of the Bombay District Municipal Act, 1901, [* * *] [The words 'or that Act in its application to the Saurashtra area of the State of Bombay' were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] or under section 57 of the Central Provinces and Berar Municipalities Act, 1922, or of a Town Municipality under section 254 of the Hyderabad District Municipalities Act, 1956 (the aforesaid Acts being hereafter in this Chapter referred as "the municipal laws");(b)"Panchayat" includes a person or persons appointed to exercise the powers and to perform the functions of a Panchayat under section 145.
