Section 2(25) in The Madurai City Municipal Corporation Act, 1971
(25)"milk" means the milk of a cow, buffalo, goat, ass or other animal and includes cream, skimmed milk, separated milk and condensed, sterilized or desicated milk or any other product of milk;[(25-A) "Municipal area" means the territorial area of the Municipal Corporation of Madurai as is notified by the Governor under clause (d) of Article 243-P of the Constitution;] [Inserted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 3994 (Tamil Nadu Act 26 of 1994).]
