Section 2 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994);(b)"Abadi" means an abadi area as defined under Section 2 (a) of the Madhya Pradesh Land Revenue Code, 1959;(c)"Gram Panchayat" means a Gram Panchayat constituted under Section 10 of the Act;(d)"Nuisance" includes any act, omission, place or thing which causes or likely to cause injury, danger, annoyance or offences to the sense of sight, smell or hearing or disturbance to rest or sleep of community or which may be dangerous to life or injurious to the health or property or offends against the public morality;(e)"Offensive Matter" includes carcass, cow-dung, dirt sewage, putrid substances or filth of contaminated;(f)"Gram Panchayat Area" means a territorial area of any Gram Panchayat constituted under the Act.
