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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(30) in The Punjab General Clauses Act, 1898

(30)"local authority" shall mean a municipal committee, district board, body of port commissions or other authority legally entitled to, or entrusted by the Government with the control or management of a municipal or local fund;