Section 2(g) in Karnataka Land Grabbing Prohibition Act, 2011
(g)"local authority" includes the Municipal Corporation, a Municipal Council, Zilla Panchayat, Taluk Panchayat, Gram Panchayat, Town Panchayat, Industrial Township, Improvement Board, Urban Development Authority and Planning Authority or any Local Self Government body or institution by whatever name called constituted under any law for the time being in force;
