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[Cites 0, Cited by 14] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(26) in The Bombay General Clauses Act, 1904

(26)"local authority" shall mean a municipal corporation, municipality, local board, body of port trustees or commissioners or other authority legally entitled to, or entrusted by the Government with, the control or management of a municipal or local fund;"Maharashtra Act"