Section 5(1) in The M.P. Municipal Corporation Act, 1956
(1)[ "Administrator" means a person or committee of persons appointed by the Government under the Act to exercise the powers and perform the duties of the Corporation.] [Substituted by M.P. Act No. 11 of 1966.][(1-a) "amusement" means any amusement provided in any amusement arcade or amusement park or theme park or by whatever name called, when provided in a local area for monetary consideration;] [Inserted by M.P. Act No. 28 of 2018, dated 25.7.2018.]
