Section 3(15) in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
(15)[ 'Local authority' means as defined in the Act, and includes Mandal Praja Parishads and Gram Panchayats, as the case may be in their respective jurisdictions] [Substituted by Notification No. G.O.Ms. 41, dated 19.6.2013 (w.e.f. 3.3.2011).]
