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[Cites 0, Cited by 1] [Section 2] [Entire Act]

Central Provinces And Berar - Subsection

Section 2(29) in C. P. and Berar General Clauses Act, 1914

(29)'local authority' shall mean a Municipal Committee, District Council or other authority legally entitled to, or entrusted by the Government with, the control or management of a municipal or local fund;