Section 238 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
238. Interpretation.
- In this Chapter, unless the context requires otherwise,-(a)"appointed day" means the day on which this Act comes into force;(b)"existing board" means a district local board established under the Bombay Local Boards Act, 1923, a district board constituted under the Hyderabad District Boards Act, 1955, a Janapad Sabha constituted under the Central Provinces and Berar Local Government Act, 1948, a District School Board constituted under the Bombay Primary Education Act, 1947, and such other body as the State Government may by general or special order specify in this behalf.
