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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(g) in The Jammu and Kashmir Aerial Ropeways Act, 2002

(g)"local authority" means a Municipal Council, Town Area Committee, Notified Area Committee, Halqa Panchayat or other authority legally entitled to, or entrusted by the Government with, the control or management of a municipal or local fund ;