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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(13) in West Bengal Clinical Establishment (Registration, Regulation and Transparency), Rules, 2017

(13)"local authority" means (i) the Municipal Corporation, or Municipal Council of the concerned municipal area; (ii) the Notified Area Authority in notified area; (iii) the Gram Panchayet of the concerned rural area; (iv) any such authority as may be notified; or (v) Industrial Township Authority in industrial township area;