Section 2(1)(a) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(a)"Act" means in case of Municipal Corporation, Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) and in case of Municipal Council and Nagar Panchayats, Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961);