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

State of Haryana - Subsection

Section 2(xxxiii) in Haryana Panchayati Raj Act, 1994

(xxxiii)"Local Authority" means a Municipal Corporation, Municipal Council, Municipal Committee, Co-operative Society, Market Society, Improvement Trust, Cantonment Board, Urban Development Authority, Gram Panchayat, Panchayat Samiti, Zila Parishad, a Board or Company or Corporation financed or aided by Central or State Government;