Section 2(b) in Tamil Nadu Local Bodies Delimitation Regulations, 2017
(b)"Local Body" means the Village Panchayats, Panchayat Unions and District Panchayats constituted under the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) or Town Panchayats and Municipalities constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or Municipal Corporations established under the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) or Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) or Tiruchirapalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994) or Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994) or Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994) or Tiruppur City Municipal Corporation Act, 2008 (Tamil Nadu Act 7 of 2008) or Erode City Municipal Corporation Act, 2008 (Tamil Nadu Act 8 of 2008) or Vellore City Municipal Corporation Act, 2008 (Tamil Nadu Act 26 of 2008) or Thoothukudi City Municipal Corporation Act, 2008 (Tamil Nadu Act 27 of 2008) or Thanjavur City Municipal Corporation Act, 2013 (Tamil Nadu Act 24 of 2013) or Dindigul City Municipal Corporation Act, 2013 (Tamil Nadu Act 25 of 2013) or any other law for the time being in force;
