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

State of Madhya Pradesh - Subsection

Section 2(f) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973

(f)"local fund" means any fund to the control and management of which a local authority is legally entitled and includes the proceeds of any cess rate, duty or tax which such authority is legally entitled to impose and any property vested in such authority;