Section 2 in The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Adhiniyam, 1980
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)[x x x] [Omitted by M.P. Act No. 6 of 1984 (w.e.f. 1-10-1983).](b)[x x x] [Omitted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).](c)[ "block" shall have the same meaning as assigned to it in clause (l) of Section 2 of the Madhya Pradesh Panchayat Raj Adhiniyam 1993 (No. 1 of 1994).] [Substituted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).](d)[ "committee" means a State Level Committee, District Level Committee, Block Level Committee or an Urban Committee, as the case may be, constituted, under Section 3.] [Substituted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).](dd)[x x x] [Omitted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).](ddd)[x x x] [Omitted by M.P. Act No. 5 of 1997 (w.e.f. 22-1-1997).](e)[ "twenty point programme" means twenty point programme which was placed on the table of both Houses of Parliament by the Central Minister of Programme Implementation on 20th August 1986 [and listed in the First Schedule] [Substituted by M.P. Act No. 5 of 1987 (w.e.f. 15-1-1987).] .]
