Section 2(m) in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
(m)"local authority" means,-(i)a Municipal Corporation constituted tinder the Gujarat Provincial Municipal Corporations Act, 1949, (Bom. LIX of 1949.);(ii)a Municipality constituted under the Gujarat Municipalities Act, 1963,(Guj 34 of 1964.);(iii)a Panchayat constituted under the Gujarat Panchayats Act, 1993,(Guj. 18 of 1993.);
