(1)[ "amusement" means any amusement provided in any amusement arcade or amusement park or theme park or by whatever name called, when provided in a local area for monetary consideration;] [Inserted by M.P. Act No. 28 of 2018, dated 25.7.2018.][(1-a)] [Renumbered '(1)' by M.P. Act No. 28 of 2018, dated 25.7.2018.] "assessment list" means any municipal assessment register prepared and maintained in accordance with the provision of this Act or rules made thereunder and includes any register subsidiary thereto;
