Section 2 in The M.P. Rajya Vitta Ayog Adhiniyam, 1994
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commission" means the State Finance Commission constituted by the Governor of Madhya Pradesh in pursuant to clause (1) of Article 243-1 of the Constitution;(b)"Panchayat" means a Panchayat constituted under Article 243-B of the Constitution of India;(c)"Municipality" means a municipality constituted under Article 243-Q of the Constitution of India;(d)"Member" means a member of the Commission and includes the Chairman.
