Section 2(i) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(i)"Municipality" means a Municipal Corporation constituted under Section 7 of the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956) for a larger urban area or a Municipal Council constituted under Section 5 of the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961) for a smaller urban area or a Nagar Panchayat constituted under Section 5 of the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961) for a transitional area, that is to say, an area in transition from a rural area to an urban area;
