Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(vi) in The Gujarat Water Supply and Sewerage Board Act, 1978 (vi)"City" means a City as constituted under section 3 of the Bombay Provincial Municipal Corporation Act, 1949 (Bombay LIX of 1949);
