(10)"local body" means the Corporation of Madras, any municipality constituted under the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,1969.] District Municipalities Act, 1920, or any local [board] [Now the district board, panchayat union council and panchayat.] constituted under the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,1969.] [Local Boards Act, 1920] [Now t lit Tamil Nadu District Boards Act, 1920 (Tamil Nadu Act XIV of 1920), the Tamil Nadu Village Panchayats Act, 1950 , (Tamil Nadu Act X of 1950) and the Tamil Nadu Panchayats, Act, 1958 (Tamil Nadu Act XXXV of 1958).];
