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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(3) in The Punjab Local Option Act, 1923

(3)"Local body" means a district board established under the Punjab District Boards Act, 1883 (20 of 1883) or a municipal committee or notified area committee established or appointed under the Punjab Municipal Act, 1911 (III of 1911), or a small town committee established under the Punjab Small Towns Act, 1921 (II of 1922).