Section 3(18) in The M.P. Municipalities Act, 1961
(18)[ "Municipality" means a Municipal Council or a Nagar Panchayat constituted under Section 5 of this Act.] [Substituted by M.P. Act No. 17 of 1994.][(18-a) "Municipal area" means the smaller urban area or the transitional area, as the Governor may, by public notification, specify, in accordance with the provisions laid down in Section 5 of this Act.] [Inserted by M.P. Act No. 17 of 1994.]
