(d)"local authority" means -(i)in any area comprised within the jurisdiction of a Corporation established under [the Greater Hyderabad Municipal Corporation Act, 1955 (Act II of 1956)] [Substituted by Act No.13 of 2008.], such Corporation;(ii)in any area comprised within the jurisdiction of a Municipal Committee or Town Committee, such Committee;(iii)in respect of any other area, the District Board within whose jurisdiction such area is included or such local body as the Government may by notification in the [Official Gazette] [Substituted for the word 'Jarida' by A.P A.O., 1957.] specify;
