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

State of Punjab - Subsection

Section 2(32) in The Punjab Municipal Act, 1999

(32)"Local Authority" includes a Municipal Corporation, or a Municipal Council or a Nagar Panchayat constituted under this Act, a Gram Panchayat, a Panchayat Samiti and a Zila Parishad constituted as such under the Punjab Panchayati Raj Act, 1994 (Punjab Act 9 of 1994), and a Town Improvement Trust constituted as such under the Punjab Town Improvement Act, 1922 (Punjab Act 4 of 1922), as the case may be;