Section 7(6) in The Maharashtra Rent Control Act, 1999
(6)"local authority" means,-(a)the Mumbai Municipal Corporation constituted under the Mumbai Municipal Corporation Act or the Nagpur Municipal Corporation constituted under the City of Nagpur Municipal Corporation Act, 1948 or any Municipal Corporation constituted in respect of any city under the Bombay Provincial Municipal Corporations Act, 1949,(b)a Municipal Council, constituted under, the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965,(c)a Zilla Parishad and a Panchayat Samiti, constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961,(d)a Village Panchayat, constituted under the Bombay Village Panchayats Act, 1958,(e)a cantonment, constituted under the Cantonments Act, 1924,(f)the Nagpur Improvement Trust, constituted under the Nagpur Improvement Trust Act, 1936,(g)the Maharashtra Housing and Area Development Authority or a Board, constituted under the Maharashtra Housing and Area Development Act, 1976,(h)the City and Industrial Development Corporation,(i)the Pimpri and Chinchwad New Township Development Authority;
