Section 2 in The M.P. Local Bodies Services Commission Act, 1950
2. Definition.
- In this Act, unless there is anything repugnant in the subject or context, expression "local body" means [x x x] [Omitted by M.P. A.O. 1956.] [a Municipal Corporation, Municipal Council, a Zila Panchayat, a Janapada Panchayat or Notified Area Committee, as the case may be.] [Substituted by M.P. Act No. 40 of 1961.]
