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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1)(h) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(h)"local authority" means,-
(i)a municipal corporation constituted under the law relating to municipal corporation for the time being in force;
(ii)a municipal council constituted under the [Telangana Municipalities Act, 1965 (Act VI of 1965)] [Substituted by G.O.Ms.No.142, MA &UD (F2) Department, dated 29.10.2015.];
(iii)a cantonment Board constituted under [the Cantonments Act, 1924 (Central Act 2 of 1924)] [See now the provisions of the Cantonments Act, 2006 (Central Act 41 of 2006) wherein this Act has been repealed.];
(iv)a Mandal Praja Parishad, a Zilla Praja Parishad or a Zilla Abhivrudhi Sameeksha Mandali constituted under the [Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Abhivrudhi Sameeksha Mandals Act, 1986 (Act 31 of 1986)] [Act No.13 of 1994 has to be referred, since these two Acts were repealed by the said Act.]; and
(v)a gram panchayat or a township constituted under the [Andhra Pradesh Gram Panchayats Act, 1964 (Act 2 of 1964)] [Act No.13 of 1994 has to be referred, since these two Acts were repealed by the said Act.];