Section 2(vi) in The Gujarat Education Cess Act, 1962
(vi)[ "local authority" means a municipal corporation, municipality, nagar panchayat, notified area committee, village panchayat or other body constituted under the relevant local authority law;] [Clause (vi) substituted by Gujarat 10 of 2006, dated 31st March 2006 (w.r.e.f. 01-04-2001).]
