Section 2 in Central Provinces and Berar Highway Act, 1936
2. [ Definitions. [Substituted by M. P. Act No. 4 of 1954.]
- In this Act, unless there is anything repugnant in the subject or context,-(a)'public road or place' means a road, street, way or other place, whether a thoroughfare or not, in charge of, or maintained by, the State Government or any local authority and notified by the State Government as such road or place;(b)'local authority' means the City of Nagpur Corporation, the City of Jabalpur Corporation, a Municipal Committee or a notified Area Committee constituted under the Central Provinces and Berar Municipalities Act, 1922, or a Janpada Sabha constituted under the Central Provinces and Berar Local Government Act, 1948, or a gram panchayat constituted under the Central Provinces and Berar Panchayats Act, 1946, as the case may be.]
