Section 2(f) in Telangana (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993
(f)'local authority' means, in relation to local areas comprised within the jurisdiction of a Municipal Corporation, the concerned Municipal Corporation and in relation to any other local area in the State, the concerned Municipal Council, Zilla Praja Parishads, Mandal Praja Parishads, Gram Panchayat or township having jurisdiction over such local area;
