Section 4(26) in The U.P. General Clauses Act, 1904
(26)"local fund" shall mean revenues administered by a body which by law or rule having the force of law is controlled by the State Government, whether in regard to the proceedings generally or to specific matters such as the sanctioning of its budget, sanction to the creation or filing up of particular posts, the making of leave, pension or other rules, regulations or bye-laws, and shall include the revenue (or) of any other body which may be specifically notified by the State Government as such;] [Substituted by ibid.]
