Section 2(l) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(l)"Local Authority" means a Municipal Corporation, a Municipal Council, a Town Improvement Trust, a Cantonment Board, a Nagar Panchayat, a Zila Parishad, a Gram Panchayat or any other authority entrusted with the functions of Local Authority under any law for the time being in force;
