Section 2(l) in Manipur Rural Local Bodies Ombudsman Act, 2013
(l)'rural local body' means the gram panchayat and the zilla parishad as established under the Manipur Panchayati Raj Act, 1994 as amended from time to time and includes the Autonomous District Council established under the Manipur (Hill Areas) District Councils Act, 1971 as amended from time to time;
