Section 5(b) in The Chhattisgarh Upkar Adhiniyam, 1981
(b)"law relating to local authority" means-(i)in the case of a Municipal Corporation, the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956);(ii)in the case of a Municipal Council or a Notified Area Committee, the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961);(iii)in the case of a Special Area Development Authority, the Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973);(iv)in the case of Cantonment Board, the Cantonment Act, 1924 (II of 1924);
