Section 5(54) in The M.P. Municipal Corporation Act, 1956
(54)"sewage connection" includes any drain connecting any water-closet, latrine, privy, urinal, bathroom, sink, sullage tray, manhole or trap with any drain for sewage and other offensive matter;[(54-a) Social audit" means the review of the impact of policies, programmes, schemes and procedures adopted or implemented by any municipal authority, by a group or groups of persons residing within the municipal area;] [Inserted by M.P. Act No. 29 of 2003.][(54-b)] [Sub-section (54-a) be Renumbered as (54-b) by M.P. Act No. 29 of 2003.] ["State Election Commission" means the State Election Commission constituted under Article 243-K of the Constitution] [Inserted by M.P. Act No. 16 of 1994.];
