Section 2(c) in Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987
(c)“Local Authority”, —(i)in relation to an educational institution managed by a Zilla Parishad, means the Zilla Parishad constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961;(ii)in relation to an educational institution managed by a Municipal Corporation, means the Municipal Corporation constituted under the Bombay Municipal Corporation Act, the City of Nagpur Corporation Act, 1948 or, as the case may be, the Bombay Provincial Municipal Corporations Act, 1949;(iii)in relation to an educational institution managed by a Municipal Council means the Municipal Council constituted under the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965;
