Section 2(17) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(17)"Regulation" means regulations made under Section 103;[(17-A) "Town and Country Development Authority" means an authority established under Section 38 of the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973);] [Inserted by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).]
