Section 2(d) in The Terminal Tax (Assessment and Collection) on the Goods Exported from Madhya Pradesh Municipal Limits, Rules, 1996
(d)"Municipal limit" means a larger urban area notified under sub-section (2) of Section 7 of the Madhya Pradesh Municipal Corporation Act, 1956 and smaller urban area or transitional area notified under sub-section (2) of Section 5 of the Madhya Pradesh Municipalities Act, 1961.
