Section 2 in THE MADHYA PRADESH CINEMAS (REGULATION) AMENDMENT ACT, 2022
2. Amendment of section 2.
In the Madhya Pradesh Cinemas (Regulation), Act, 1952 (No. 17 of 1952) (hereinafter referred to as the principal Act) , in Section 2 :-(i)after clause ( a ) , the following clauses shall be inserted , namely :(aa)"Municipal area" shall have the same meaning as assigned to it in clause (34-a) of Section 5 of the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956) and clause (18-a) of Section 3 of the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(ab)"other area" means and includes any area outside the municipal area, except area falling under jurisdiction of the Cantonment Board;(ii)in clause (b), for the word "sea" , the word "water" shall be substituted.
