Section 2(h) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(h)[ "Urban area" means the area of commercial or industrial importance having population of ten thousand or above according to last census and which is not comprised within the limits of a Municipal Corporation, Municipal Council, a Notified Area Committee, a Special Area Development Authority or a Cantonment Board] [Substituted by M.P. Act No. 49 of 1976, (w.e.f. 1-4-1976).],
