Section 2(26) in Andhra Pradesh Education Act, 1982
(26)"local authority" means in relation to the local area comprised within the jurisdiction of a municipal corporation, the concerned municipal corporation and in relation to any other local area in the State, the concerned Municipal Council, [Zilla Parishad, Mandal Praja Parishad] [Substituted by Act No. 27 of 1987, w.e.f. 1-6-1987.] Gram Panchayat or township having jurisdiction over such local area ;
