Section 2(21) in Karnataka Panchayat Raj Act, 1993
(21)"local authority" includes a municipal corporation, municipal council, Zilla Panchayat, Taluk Panchayat, Grama Panchayat, [Town Panchayat, Industrial Township] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], Improvement Board, Urban Development Authority and Planning Authority constituted under this Act or under any law for the time being force;
