Section 61A in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
61A. Definitions.
- For the purposes of this Chapter "Gram Panchayat area" means such area which is situated in the Gram Panchayat within a distance of,-(i)sixteen kilometers from the limits of a Municipal Corporation constituted under the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);(ii)eight kilometers from the limits of a Municipal Council or Nagar Panchayat constituted under the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(iii)three kilometers from the limits of an urban area other than those specified in (i) and (ii) above;(iv)one kilometers from the side of a National Highway specified in or declared under the National Highway Act, 1956 (XLVII of 1956) or public road notified under Section 2 of the Madhya Pradesh Highway Act, 1936 (XXXIV of 1936).
