Section 2(15) in Tripura Town and Country Planning Act, 1975
(15)"Local Authority" means a Municipal Corporation or Committee, or Board or District Board or other authority legally entitled to, or entrusted by the Government with the control or management of a municipal or local fund or which is permitted by the Government to exercise the powers of a Local Authority, and includes a Town Improvement Trust; and a Local Authority is a 'Local Authority concerned', if any land within its local limits falls hi the area of plan prepared or to be prepared under this Act;
