Section 2(f) in East Kolkata Wetlands (Conservation and Management) Act, 2006
(f)"local body" means a Panchayat within the meaning of clause (1) of Article 2438, or a Municipality within the meaning of clause (1) of Article 243Q, of the Constitution or, in the absence of a Panchayat or Municipality, an institution of self-Government constituted or established under any other provision of the Constitution or by or under any Central Act or State Act;
