Section 2(a) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(a)"local authority" means-(i)a Municipal Corporation constituted under the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);(ii)a Municipal Council constituted under the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(iii)a Panchayat constituted under the Madhya Pradesh Panchayat Adhiniyam, 1981 (No. 35 of 1981);(iv)a Mandi Samiti constituted under the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973);
