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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in Indian Tramways Act, 1886

(1)"local authority" means a municipal committee, district board, body of port commissioners or other authority legally entitled to , or entrusted by [the Central Government or any State Government] [Substituted by the A.O. 1937, for 'the Govt.'] with, the control or management of a municipal or local fund: