Section 2(iii) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(iii)[ "District" means a district notified by the State Government to be a district for the purposes of this Act, and includes one or more revenue districts so modified] [Substituted by M.P. Act No 28 of 1998 (w.e.f. 3-9-1998).];
