Section 2(e) in The Maharashtra Public Records Act, 2005
(e)"local authority" means,-(i)The Municipal Corporation of Brihan Mumbai, established under the Mumbai Municipal Corporation Act,(ii)a Municipal Corporation, established under the Bombay Provincial Municipal Corporations Act, 1949;(iii)The Corporation of the City of Nagpur, established under the City of Nagpur Corporation Act, 1948;(iv)A Municipal Council, constituted under the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965; and(v)a Zilla Parishad, established under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961;
