Section 2(e) in Bihar Targeted Public Distribution System (Control) Order, 2016
(e)'Local Authority' means a panchayat, municipality, district board, cantonment board, town planning authority, the village committee or any other body, whatever name called, which is authorized under the Constitution or any other law for the time being in force for self-governance or any other authority or body vested with the control and management of civic services, within a specified area;
