(17)"local authority" means,-(i)in any municipal area, the Corporation, the Municipal Council, the Cantonment Board, the Sanitary Board or Notified Area Committee, as the case may be;(ii)in any village, the Village Panchayat or the Town Panchayat constituted under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] Village Panchayats and Local Boards Act, 1959;
