Section 2(12) in The Rajasthan Housing Board Act, 1970
(12)"local authority" includes a Municipal Board established under section 7 of the Rajasthan Municipalities Act. 1959 (Act 38 of 1959), a Panchayat established under section 3 of the Rajasthan Panchayat Act, 1953 (Act 21 of 1953) or a Panchayat Samiti or a Zila Parishad respectively constituted under section 7 and 42 of the Rajasthan Panchayat Samitis and Zila Parishads Act, 1959 (Act 37 of 1959);Explanation. - The expression "Municipal Board", wherever used in this Act, shall be deemed to include a Municipal Corporation, a Municipal Council or any other Municipal authority;
