Section 3(20) in The Karnataka General Clauses Act, 1899
(20)"Local authority" shall mean a municipal committee, district board, [body of port commissioners] [Adapted by the Mysore Adaptations of Laws Order, 1956 w.e.f. 1.11.1956] or other authority legally entitled to, or entrusted by the Government with, the control or management of a municipal or local fund;
