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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(16) in Tamil Nadu Highways Act, 2001

(16)"local authority" means-
(i)any Municipal Corporation established under any law for the time being in force; or
(ii)any Municipal Council constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920); or
(iii)any District Panchayat or any Panchayat Union Council or any Village Panchayat constituted under the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994);