Section 2(1) in The Gujarat Nursing Homes Registration Act, 1949
(1)"by-laws" means by-laws made by the local supervising authority;[(1-a) "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;] [Clause (1 -a) was inserted by Bombay 42 of 1959, Section 5 (1).]
