Section 3(35) in The M.P. Municipalities Act, 1961
(35)"slaughter-house" means any place used for the slaughter of cattle, sheep, goats, kids or pigs;[(35-a) "State Election Commission" means the State Election Commission constituted under Article 243-K of the Constitution.] [Inserted by M.P. Act No. 17 of 1994.][(35-b) "Social Audit" means the review of the impact of policies, programmes, schemes and procedure 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.]
