Section 42A(ii) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(ii)"Development Authority" or "Special Area Development Authority" means "Town and Country Development Authority" or "Special Area Development Authority", as the case may be constituted under the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973);
