Constitution of India, 1949
243P. Definitions. —
In this Part, unless the context otherwise requires,—
(a) ‘Committee’ means a Committee constituted under article
243S;
(b) ‘district’ means a district in a State;
(c) ‘Metropolitan area’ means an area having a population of ten
lakhs or more, comprised in one or more districts and consisting of two or more
Municipalities or Panchayats or other contiguous areas, specified by the Governor
by public notification to be Metropolitan area for the purposes of this Part;
(d) ‘Municipal area’ means the territorial area of a
Municipality as is notified by the Governor;
(e) ‘Municipality’ means an institution of self-government
constituted under Article 243Q ;
(f) ‘Panchayat’ means a Panchayat constituted under Article
243B;
(g) ‘population’ means the population as ascertained at the last
preceding census of which the relevant figures have been published.