Section 2(2) in The Maharashtra Municipal Corporations Act, 1949
(2)[* * * * * *][(2A) "approved co-operative bank" means such co-operative Bank registered or deemed to be registered under the [Bombay Co-operative Societies Act, 1925], as may be approved by the State Government by general or special order;][(2A-1) "area", in relation to the Area Sabha, means an area determined under section 29B;(2A-2) "Area Sabha" means the body of all the persons registered in the electoral rolls pertaining to all polling booths in the area;][(2B) "Assembly Constituency" means a constituency provided by law for the purpose of elections to the Maharashtra Legislative Assembly, or any part thereof which is for the time being comprised in the City;
