Section 2(b) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968
(b)[ Local authority means a panchayat at any level constituted under the Kerala Panchayat Raj Act, 1994 or a municipality constituted under the Kerala Municipality Act, 1994 or any other authority, by whatever name called, constituted under any law for the time being in force for the development of any local area] [Inserted by Act No. 16 of 2000.]
