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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(26) in The Gujarat General Clauses Act, 1904

(26)"local authority" shall mean a municipal corporation, municipality, local board, body of port trustees or commissioners or other authority legally entitled to, or entrusted by the Government with the control or management of municipal or local fund ;[********] [Clause (27) was omitted by the Adaptation of Indian Laws Order in Council.]