Section 2(g) in The Karnataka Entertainments Tax Act, 1958
(g)[ 'local authority' means a municipal corporation a city municipal council, a town municipal council, a cantonment board, a town board, a sanitary board, a notified area committee, [a [Grama panchayat] [Substituted by Act 14 of 1966 w.e.f. 16.05.1966 by notification Text of the notification is at the end of the Act]], as the case may be;](gg)[ " Multi System Operator " means person engaged in the business of receiving and distributing satellite television signals, communication network, including production and transmission of programmes and packages.``] [Inserted by Act 5 of 2002 w.e.f. 01.04.2002]
