Section 5(52) in The Chhattisgarh Municipal Corporation Act, 1956
(52)"rubbish" includes dust, ashes, broken bricks, mortar, broken glass, garden or stable refuse or refuse of any kind which is not Offensive matter" or "sewage" as defined in this section;[(52-a) "Recognised Political Party" means a political party for the time being recognized by the Election Commission of India as National Party or as a State Party in the State of Chhattisgarh under the Election Symbols (Reservation & Allotment) Order, 1968,] [Inserted by C.G. Act No. 15 of 2004, dated 2.1.2005.]
