Section 2(q) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
(q)"local authority" means a Municipality as defined under the Jammu and Kashmir Municipal Act, 2000 or a Panchayat, as defined in the Jammu and Kashmir Panchayati Raj Act, 1989 ; a Cantonment Board constituted under the Cantonments Act, 2006; and any other authority established under an Act of State Legislature to administer the civic affairs ;
