Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Assam - Subsection Section 4(34) in Assam General Clauses Act, 1915 (34)"local authority" shall mean a body of Municipal or Station Commissioner, Local Board, or any other authority entrusted by the Government with, or legally entitled to, the control or management of a municipal of local fund;
