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

State of Odisha - Subsection

Section 2(23) in The Orissa General Clauses Act, 1937

(23)'Local authority'. "Local authority" shall mean a Municipal Committee, District Board, or any other authority entrusted by any Government with, or legally entitled to, the control of management of a municipal or local fund;