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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(c) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(c)"Municipal area" means such area which is situated within the limits of Municipal Corporation, Municipal Council or Nagar Panchayat [x x x] [Omitted by Notification No. 13/18-3/2000, dated 3-7-2000.];