Section 2(7) in The Maharashtra Municipal Corporations Act, 1949
(7)"cesspool" includes a settlement tank or other tank for the reception or disposal of foul matter from buildings;[(7A) "Chairperson of Area Sabha" means the Councillor of the concerned electoral ward;][(8) "City" means the larger urban area specified in a notification issued in respect thereof under clause (2) of article 243-Q of the Constitution of India or under sub-section (2) of section 3 of the Act, [forming a City, and in respect of the City of Nagpur means, the area comprised in the City of Nagpur on the date of commencement of the Bombay Provincial Municipal Corporations (Amendment) and the City of Nagpur Corporation (Repeal) Act, 2011].]
