Section 2(9) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(9)"local authority" includes a Panchayat as defined in clause (15b) of section 2 of the West Bengal Panchayat Act, 1973 (West Bengal Act No. 41 of 1973), or a municipality constituted under the West Bengal Municipal Act, 1993 (West Bengal Act 22 of 1993);
