Section 5(28) in The M.P. Municipal Corporation Act, 1956
(28)[ "goods" means any material, commodity or article, and include animals, electricity and electro magnetic waves or signals transmitted through wires or wireless devices] [[Substituted by M.P. Act No. 21 of 2005. Prior to substitution it read as under :-'(28) 'goods' includes animals;']];
