Section 3(17) in Andhra Pradesh General Clauses Act, 1891
(17)"local authority" shall mean a Municipal Committee, District Board, body of Port Commissioners or other authority legally entitled to, or entrusted by the Government with, the control or management of a municipal or local fund;[(17-A) [x x x] [Clause (17-A) Omitted by the 2nd Schedule to the Act 9 of 1961.]
