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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1)(c) in The Maharashtra Local Fund Audit Act, 1930

(c)“Local authority” means a local authority as defined in clause (26) of section 3 of the Bombay General Clauses Act, 1904, and includes a school board constituted under the Bombay Primary Education Act, 1947 and a Panchayat Samiti constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961;