Section 2(15) in The Maharashtra Regional and Town Planning Act, 1966
(15)"local authority" means-(a)the 'Bombay Municipal Corporation constituted under the Bombay Municipal Corporation Act, or the Nagpur Municipal Corporation constituted under the City of Nagpur Municipal Corporation Act, 1948, or any Municipal corporation constituted under the Bombay Provincial Municipal Corporations Act, 1949,(b)[ a Council and a Nagar Panchayat constituted under the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Township Act, 1965,] [Sub-clause (b) was substituted by Maharashtra 10 of 2000, Section 2 (w.e.f. 11-10-1999).](c)(i)a Zilla Parishad constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961,(ii)[ the Authority constituted under the Maharashtra Housing and Area Development Act, 1976] [Sub-paragraph (ii) was substituted by Maharashtra 28 of 1977, Section 191(a).],(iii)the Nagpur Improvement Trust constituted under the Nagpur Improvement Trust Act, 1936,]which is permitted by the State Government for any area under its jurisdiction to exercise the powers of a Planning Authority under this Act;
