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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(c) in Bombay Local Fund Audit Act, 1930

(c)"Local authority" means a local authority as defined in clause (26) of section 3 of the Bombay General Clause Act, 1904, and includes a school board constituted under the [Bombay Primary Education Act, 1947] [and a Panchayat Samiti constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961];