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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(22) in The General Clauses Act, 1977 (1920 A. D.)

(22)Local authority. - "Local authority" shall mean a municipal committee or other authority legally entitled to, or entrusted by the Government with, the control or management of a municipal or local fund;