Section 2(b) in Central Provinces and Berar Highway Act, 1936
(b)'local authority' means the City of Nagpur Corporation, the City of Jabalpur Corporation, a Municipal Committee or a notified Area Committee constituted under the Central Provinces and Berar Municipalities Act, 1922, or a Janpada Sabha constituted under the Central Provinces and Berar Local Government Act, 1948, or a gram panchayat constituted under the Central Provinces and Berar Panchayats Act, 1946, as the case may be.]
