(31)"local authority" means -(a)a Panchayat as referred to.in clause (d) of article 243 of the Constitution;(b)a Municipality as referred to in clause (e) of article 243P of the Constitution;(c)a Municipal Committee and a District Board, legally entitled to, or entrusted by the Government with, the control or management of a municipal or local fund;(d)a Cantonment Board as defined in section 3 of the Cantonments Act, 2006; (41 of 2006).(e)a regional council or a district council constituted under the Sixth Schedule to the Constitution;(f)a development board constituted under article 371 of the Constitution; or(g)a regional council constituted under article 371A of the Constitution;
