Section 2(7) in The Orissa Town Planning and Improvement Trust Act, 1956
(7)"Municipality" means any area to which the Orissa Municipal Act, XXIII of 1950 applies and to which the provisions of this Act have been applied by a Notification under Sub-section (3) of Section 1.Explanation. - A Municipality includes a Notified Area constituted under Chapter XXX-A of the Orissa Municipal Act, XXIII of 1950.
