Section 2(25A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(25A)[ "Nagar Panchayat" means a Nagar Panchayat constituted for a transitional area notified under Section 341A of this Act;] [Clause (25A) was inserted by Maharashtra 41 of 1994, Section 108(7).]
