Section 2(6) in Chhattisgarh Rent Control Act, 2011
(6)"Municipal area" means the Municipal area or Nagar Panchayat area as defined under Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) of Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961), as the case may be;
