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

State of Maharashtra - Subsection

Section 2(b) in The Maharashtra Land Revenue (Qualification for Conferral of Powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968

(b)"Local Authority" means a municipal corporation, Municipal Council, Zilla Parishad or any other authority duly constituted under any law for the time being in force and approved by the state Government for the purposes of these Rules;