Section 2 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Commission" means the Chhattisgarh Municipal Revenue Regulatory Commission constituted under Section 3;(b)"Fund" means the Fund of the Commission created under Section 22;(c)"Government" means the Government of Chhattisgarh;(d)"Member" means Chairman or Member appointed in the Commission constituted under Section 3 of the Act.(e)"Municipal Revenue" means any revenue under any head of user charges or other revenue account of any urban local body, whether recovered or not recovered, realized or outstanding, levied or not levied, and includes taxes, fees, levies tolls, royalties, charges, rents, fines, penalties including interest and penal interest on revenue amounts not paid or paid late.(f)"Urban Local Body" refers to the municipal body formed in terms of the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) or the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961) as the case may be, and includes Municipal Corporations. Municipal Councils and Nagar Panchayats in the State of Chhattisgarh.
