Section 2(c) in Andhra Pradesh Infrastructure Development Corporation Act, 1998
(c)"Local Authority" means,-(i)a Municipal Corporation constituted under any law relating to Municipal Corporations for the time being in force;(ii)a Municipality or a notified Area Committee, constituted under the 3Andhra Pradesh Municipalities Act, 1965;(iii)a Gram Panchayat, a Mandal Praja Parishad or a Zilla Praja Parishad constituted under the 5Andhra Pradesh Panchayat Raj Act, 1994;
