Section 2(n) in Madhya Pradesh Investment Region Development and Management Act, 2013
(n)"local authority" means -(i)"Gram Panchayat" constituted by or under the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (No. 1 of 1994);(ii)"Municipal Corporation" constituted by or under the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);(iii)"Municipal Council" constituted by or under the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(iv)"Nagar Parishad" constituted by or under the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);
