Section 2(3) in The Gujarat Nursing Homes Registration Act, 1949
(3)"maternity home" means any premises used, or intended to be used, for the receiption of pregnant women or of women in or immediately after child birth;[(3-a) "municipality" means a municipal corporation, municipality municipal committee, town committee or similar local authority established under any law for the time being in force relating to the constitution of such authorities and "municipal area" means the local area within the jurisdiction of a municipality;] [Clause (3-a) was inserted by Bombay 42 of 1959, Section 5 (2).]
