(7)local authority means any municipal committee, district board, body of port commissioners or other authority legally entitled to, or entrusted by [the Central or any State Government] [Substituted by A.O.1937, for "the Government".] with, the control or management of any municipal or local fund.[* * *] [Cl(8) which was inserted by A.O.1950, omitted by Act 3 of 1951, Section 3 and Sch.(w.e.f. 1.4.1951).]
