Section 2(hhh) in The West Bengal Fire Services Act, 1950
(hhh)[ "local authority" means a municipal authority or Industrial Township Authority within the meaning of the relevant municipal law or a Gram Panchayat, Panchayat Samiti, Zilla Parishad, or Mahakuma Parishad, constituted under the West Bengal Panchayat Act, 1973;] [Clause (hhh) inserted by W.B. Act 7 of 1996.]
