Section 2(14) in Hyderabad Metropolitan Development Authority Act, 2008
(14)'Local Authority' means:-(a)Municipal Corporation constituted under the provisions of the Hyderabad Municipal Corporations Act, 1955; or(b)Municipality or a Nagar Panchayat constituted or deemed to be constituted or a Committee appointed for a Notified Area under the provisions of the Andhra Pradesh Municipalities Act, 1965; or(c)Gram Panchayat constituted under the provisions of the Andhra Pradesh Panchayat Raj Act, 1994;
