Section 2(23) in The M.P. Industrial Relations Act, 1960
(23)"local area" mean any area notified as a local area for any or all industries and for all or any of the purposes of this Act:Provided that such area shall not comprise of more than one revenue district :[Provided further that such area may, for reasons to be recorded in writing, comprise of more than one revenue district including the entire State.] [Inserted by M.P, Act No. 46 of 1976.]
