Section 2(d) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
(d)"local authority" means,-(i)a town panchayat or municipality constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil nadu Act V of 1920);(ii)a municipal corporation established under any law for the time being in force; and(iii)a cantonment board constituted under the Cantonments Act, 2006 (Central Act 41 of 2006);
