Section 61A in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
61A. Definitions.
- For the purposes of this Chapter "Gram Panchayat area' means such area which is situated in the Gram Panchayat within a distance of,-(i)sixteen kilometers from the limits of a Municipal Corporation constituted under the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956);(ii)eight kilometers from the limits of a Municipal Council or Nagar Panchayat constituted under the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961);(iii)three kilometers from the limits of an urban area other than those specified in (i) and (ii) above;(iv)one kilometers from the side of a National Highway specified in or declared under the National Highway Act, 1956 (XLV1I of 1956) or public road notified under Section 2 of the Chhattisgarh Highways Act, 1936 [(XXXIV of 1936) :] [See now Section 2 of the Chhattisgarh Rajmarg Adhiniyam, 2003 (No. 12 of 2003).][Provided that provisions of this Chapter shall not apply to the area falling under the jurisdiction of Naya Raipur Development Authority notified under Section 64 of the Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973).] [Inserted by C.G. Act No. 13 of 2008 (w.e.f. 23-5-2008).]
