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

State of Andhra Pradesh - Subsection

Section 2(c) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(c)"local authority" means a Municipal Corporation or a Municipal Council or a Nagar Panchayat or a Development Authority, by whatever name called, or such other body entitled to function as a local authority in any city or town, constituted under relevant law for the time being in force;