Section 2(29) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(29)“local authority” means a Corporation, a municipal council, Town panchayat, development authority, city improvement board, town improvement board, zilla panchayat, taluk panchayat and grama panchayat or any local self Government constituted under any law for the time being in force;
