Section 2(17) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(17)"Local Authority" means, for the purpose of representation on the market committee in relation to an area within the local limits of any Municipal area, the Municipal Corporation, the Municipal Council, the Cantonment Board, the Sanitary Board, the Town Area or Notified Area or Panchayat constituted under the law in force in the State;
