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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(1)(j) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020

(j)"local authority" means a municipality constituted or deemed to be constituted under the Gujarat Municipalities Act, 1963, a committee appointed for a notified area under the Gujarat Municipalities Act, 1963 or a panchayat constituted under the Gujarat Panchayats Act, 1993;