Section 2(f) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
(f)"Urban Local Body" refers to the municipal body formed in terms of the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) or the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961) as the case may be, and includes Municipal Corporations. Municipal Councils and Nagar Panchayats in the State of Chhattisgarh.
