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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(20) in The M.P. General Clauses Act, 1957

(20)"local authority" means a municipal corporation, municipality, local board, janapad sabha, village panchayat, or other authority legally entitled to,or entrusted by the Government with the control or management of a municipal or local fund;