Section 2(xiv) in The Gujarat Town Planning and Urban Development Act, 1976
(xiv)"local authority" means a municipal corporation constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949), as in force in the State of Gujarat, a municipality constituted or deemed to be constituted under the Gujarat Municipalities Act, 1963 (Gujarat XXXIV of 1964), a committee appointed for a notified area under the Gujarat Municipalities Act, 1963 or a gram or nagar panchayat constituted or deemed to be constituted under the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962);
