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

State of Haryana - Subsection

Section 3(25) in The Pepsu General Clauses Act, 1954

(25)"local authority" shall mean a municipal committee, small town committee, district board or other authority legally entitled to or entrusted by the Government with, the control or management of a municipal, small town or local fund;