Section 2(15) in The Bombay Shops and Establishments Act, 1948
(15)[ "Local authority" means - [Clause (15) was substituted for the original by Gujarat 11 of 1962, section 3(c).](i)a municipal corporation constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bombay L1X of 1949);(ii)[ a municipality constituted under the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964) and(iii)a district Pancahyat constituted under the Gujarat Panchayats Act, 1961 (Gujarat 6 of 1962);]and includes any other body which the State Government may by notification in the Official Gazette, declare to be a local authority for the purposes of this Act];
