Section 2(b) in The M.P. Zila Yojana Samiti Adhiniyam, 1995
(b)[ "District" means a district as construed in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and includes one more such revenue districts, or parts thereof, as are comprised within the Zila Panchayat constituted for the district] [Substituted by M.P. Act No. 3 of 2000.];
