Section 2(20) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(20)"local authority" means a Council or a Municipal Corporation constituted under the[Bombay Municipal Corporation Act, or the Bombay Provincial Municipal Corporations Act] [Now, the Mumbai Municipal Corporation Act.], 1949 or the City of Nagpur Corporation Act, 1948, or a Zilla Parishad constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961, or a village panchayat constituted under the Bombay Village Panchayats Act 1958;
