Section 2(1) in The Kota Municipal Limits (Continued Existence) Validating Act, 1975
(1)In this Act, unless the subject or context otherwise requires-(i)"Municipal Act" means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), and all rules, notifications, orders and bye-laws made thereunder;(ii)"Municipality at Kota" means the municipality constituted or deemed to be constituted for the town of Kota under the Municipal Act;(iii)"Panchayat Act" means the Rajasthan Panchayat Act, 1953 (Rajasthan Act XXI of 1953) and all rules, notifications, and orders made thereunder;(iv)"Taxes" shall include any toll, rate, cess, fee, octroi or any other charges or impost leviable under the Municipal Act.
