Section 5(18) in The Chhattisgarh 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 Urban Administration and Development, appointed by the State Government;] [Inserted by C.G. Act No. 18 of 2012, dated 1.8.2012.](18-b) "District" means a district as construed in the Chhattisgarh Land Revenue Code, 1959;
