Section 40(2) in The M.P. Extension of Laws Act, 1958
(2)After clause (i) of sub-section (3), insert-"(i-a) It shall come into force in the Bhilsa district on the date on which the Madhya Pradesh Extension of Laws Act, 1958 (23 of 1958) comes into force."Section 3. - For clause (i), substitute,-"(i) 'local body' means any Municipal Corporation, Municipal Committee, Notified Area Committee, Town Committee, District Board, Janapade Sabha, Mandal Panchayat, Gram Sabha, Gram Panchayat, Village Panchayat or other local authority legally entitled to, or entrusted by the State Government with the control or management or a municipal or local fund and includes any authority deemed to be a local authority under any enactment."Section 68. - Omit clause (e) of sub-section (2).
