Section 2 in Rajasthan Refuse (Conversion into Manure) Act, 1951
2. Definitions.
(1)[Omitted] [Omitted by Rajasthan 27 of 1957. It extends to the whole of the State of Rajasthan including Abu, Ajmer and Sunel areas with effect from 1-9-1957.](2)"Municipal Authority" means any Municipal Board, Council, Corporation or other local body or authority exercising jurisdiction under any municipal law in a Municipality to which this Act applies for the time being and, includes any committee officer or servant of such Board, Council, Corporation, body or authority;(3)"Municipal Law" means the law relating to the administration of municipal affairs for the time being in force in a municipality to which this Act applies for the time being; and(4)"refuse" includes sweeping, night-soil, sewage, sludge and other waste material.
