Section 2(9) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018
(9)"Local Authority"-(i)in relation to the Zilla Parishad means the Zilla Parishad constituted under the Maharashtra Zilla Parishads and Panchayats Samitis Act, 1961 (Maharashtra V of 1962);(ii)in relation to the Municipal Corporation means the Municipal Corporations constituted under the Mumbai Municipal Corporation Act (III of 1888) or, as the case may be, the Maharashtra Municipal Corporations Act (LIX of 1949);(iii)in relation to the Municipal Council, Nagar Panchayat or Industrial Township means the Municipal Council, Nagar Panchayat or Industrial Township, as the case may be, constituted under the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 (Maharashtra XL of 1965); or(iv)any other authority treated as Local Authority under any other law for the time being in force;
