Section 2(12) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(12)"Local Body" means a Municipal Corporation constituted under the respective Act, or a Municipality or a Nagar Panchayat constituted under the Andhra Pradesh Municipalities Act, 1965 or a Gram Panchayat constituted under the Andhra Pradesh Panchayat Raj Act, 1994 or any other body constituted under the relevant Act to govern the urban services;
