Section 2 in The M.P. Zila Yojana Samiti Adhiniyam, 1995
2. Definitions.
- In this Act, unless the context otherwise, requires :-(a)"Committee" means the District Planning Committee constituted under Section 3;(b)[ "District" means a district as construed in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and includes one more such revenue districts, or parts thereof, as are comprised within the Zila Panchayat constituted for the district] [Substituted by M.P. Act No. 3 of 2000.];(c)"Panchayat" means a Panchayat constituted under the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994);(d)"Population" means the population as ascertained at the last preceding census of which relevant figures have been published;(e)"Municipalities" means Municipal Corporations, Municipal Councils and Nagar Panchayats constituted under the Madhya Pradesh Municipal Corporations Act, 1956 (No. 23 of 1956) or the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961).
