Section 5(18) in The M.P. Municipal Corporation Act, 1956
(18)"dangerous disease" means cholera, plague, small-pox, tuberculosis cerebro-spinal meningitis and diphtheria, leprosy, other than leucoderma, and any other disease which the Corporation may, by public notice, declare to be a dangerous disease for the purposes of this Act;[(18-a) "Director" means, the Director of the Urban Administration and Development, appointed by the State Government] [Inserted by M.P. Act No. 29 of 2003.];[(18-b)] [Renumbered by M.P. Act No. 29 of 2003.] ["District" means a district as construed in the Madhya Pradesh Land Revenue Code, 1959] [Inserted by M.P. Act No. 16 of 1994.];
