(11)"instruments of gaming" includes any article used or intended to be used as a subject, or means of gaming, any document used or intended to be used as a register or record or evidence of any gaming, the proceeds of any gaming and any winnings or prizes in money or otherwise distributed or intended to be distributed in respect of any gaming;[(11-A) "local authority" means a corporation established or continued under the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977), a municipal council, or a notified area committee or a sanitary board established or deemed to have been established or continued under the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964) or under any other law, the Bangalore Development Authority constituted under the Bangalore Development Authority Act, 1976 (Karnataka Act 12 of 1976), the City Improvement Board, Mysore constituted under the City of Mysore Improvement Act, 1903 (Mysore Act 3 of 1903), an Improvement Board constituted under the Karnataka Improvement Boards Act, 1976 (Karnataka Act 11 of 1976), a planning authority constituted under the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963), the Karnataka Slum Clearance Board constituted under the Karnataka Slum Area (Improvement and Clearance) Act, 1973 (Karnataka Act 33 of 1974) and such other authority as the State Government may from time to time by notification declare.] [Inserted by Act 41 of 1981 w.e.f. 6.6.1981.]
