Section 2(26) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(26)'local authority' means:(a)a Municipal Corporation constituted under the respective Act; or(b)a Municipality or a Nagar Panchayat constituted under the Andhra Pradesh Municipalities Act, 1965 (Act no. 6 of 1965); or(c)a Gram Panchayat constituted under the Andhra Pradesh Panchayat Raj Act, 1994; (Act no. 13 of 1994) or(d)any other body or authority constituted under the relevant Act to govern the urban services;
