Section 2(13) in West Bengal Town and Country (Planning and Development) Act, 1979
(13)"local authority" means a municipal corporation or committee or a board or any other authority legally entitled to, or entrusted by the State Government with, the control or management of a municipal or local fund or which is permitted by the State Government to exercise the powers of a local authority and includes a Zilla Parishad, a Panchayat Samity and a Gram Panchayat constituted under the West Bengal Panchayat Act, 1973 (West Bengal Act No. 41 of 1973).Explanation. - The expression "local authority concerned" shall mean that authority if any land within its local limits shall falls in the area of a plan prepared or to be prepared under this Act;
