Section 2(e) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
(e)"local authority" means a municipal corporation a municipal council, the Bangalore Development Authority, an improvement board, a sanitary board or a notified area committee or a town board constituted or continued under any law for the time being in force and such other authority as may be specified by the Government, by notification, as a local authority;
