Section 4C(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(1)The Board established under Section 4-A shall be charged with the function of and be responsible for, carrying out the provisions of this Act, essentially in the rural areas of the State.Explanation. - In this section, the expression "rural area" means an area other than the area included within the limits of a municipal corporation or municipal council or a notified area committee constituted under the Madhya Pradesh Municipal Corporations Act, 1956 (No. 23 of 1956) and Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961).
