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

State of Telangana - Subsection

Section 2(26) in Telangana Education Act, 1982

(26)"local authority" means in relation to the local area comprised within the jurisdiction of a municipal corporation, the concerned municipal corporation and in relation to any other local area in the State the concerned municipal council, [Zilla Praja Parishad, Mandala praja parishad] [Substituted by Act No.27 of 1987.], gram panchayat or township having jurisdiction over such local area;