Section 32(43) in Rajasthan General Clauses Act, 1955
(43)"Local authority" shall mean a municipal board, committee, corporation or council, a district board, [a Zila Parishad, a Panchayat Samiti] [Inserted by section 3 of Rajasthan Act No. 37 of 1959, Published in Rajasthan Gazette, PLIV-A, Extraordinary, dated 9-9-1959.] a panchayat or other authority legally entitled to, or entrusted by the Government with the control or management of a municipal or local fund;
