Section 2(6) in The Bengal Agricultural And Sanitary Improvement Act, 1920
(6)"local authority" means any authority legally entitled to, entrusted by [any Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] with, the control or management of a municipal, or local fund, and includes a Local Board constituted under the Bengal Local Self-Government Act of 1885;
