Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 17] [Entire Act] State of Andhra Pradesh - Section Section 8 in Andhra Pradesh Prohibition Act, 1995 8. "Local Body" means any municipal corporation, municipality, notified area, Gram Panchayat, Mandal Parishad, Zilla Parishad, Township or a cantonment constituted under the relevant law of for the time being in force.
