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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(30) in The Bihar and Orissa General Clauses Act, 1917

(30)"Local authority" shall mean a Municipal Committee, District Board, or any other authority entrusted by [any Government] [Substituted by A.O. 1937 for 'the Government] with, or legally entitled to, the control or management of a municipal or local fund;