Section 2(c) in Telangana Infrastructure Development Corporation Act, 1998
(c)"Local Authority" means,-(i)a Municipal Corporation constituted under any law relating to Municipal Corporations for the time being in force;(ii)a Municipality or a notified Area Committee, constituted under the [Telangana] [Adapted by G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] Municipalities Act, 1965;(iii)a Gram Panchayat, a Mandal Praja Parishad or a [Zilla Praja Parishad] [Substituted by Act No.41 of 2006.] constituted under the [Telangana Panchayat Raj Act, 1994] [Adapted by G.O.Ms.No.9, Panchayat Raj & Rural Development (Mandal) Department, dated 12.09.2014 and now see the Telangana Panchayat Raj Act, 2018 (Act No.5 of 2018).];
