Section 2(1)(m) in Gujarat Metropolitan Planning Committees Rules, 2016

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(m)"local authority" means,-

(i)a Municipal Corporation constituted under the Gujarat Provincial Municipal Corporation Act, 1949 (Bombay LDC of 1949);

(ii)a Municipality/Nagarpalika constituted under the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);

(iii)a Committee appointed for notified area under the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);

(iv)a Gram panchayat constituted under the Gujarat Panchayats Act, 1961 (Bombay LIX of 1949) [Sic (Gujarat VI of 1962)];

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