Section 2(14) in Hyderabad Metropolitan Development Authority Act, 2008
(14)'Local Authority' means,-(a)Municipal Corporation constituted under the provisions of the [Greater Hyderabad Municipal Corporation Act, 1955] [Adapted in G.O.Ms.No.134, Municipal Administration & Urban Development (F2) Department, dated 13.10.2015.]; or(b)Municipality or a Nagar Panchayat constituted or deemed to be constituted or a Committee appointed for a Notified Area under the provisions of the [Telangana Municipalities Act, 1965] [Adapted in G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.]; or(c)Gram Panchayat constituted under the provisions of [the Telangana Panchayat Raj Act, 1994] [Now see the Telangana Panchayat Raj Act, 2018 (Act No.5 of 2018).];
