Section 2(l) in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
(l)"local authority" means, -(i)a Gauhati Municipal Corporation constituted under the Gauhati Municipal Corporation Act, 1971 (Assam Act No.I of 1973);(ii)All other Municipal Boards or Municipal Town Committees of the State constituted under the Assam Municipal Act, 1956 (Assam Act No. XV of 1957) and Village Councils in case of Autonomous Council areas;(iii)a Panchayat constituted under the Assam Panchayat Act, 1994 (Assam Act No. XVIII of 1994);
