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

State of Kerala - Subsection

Section 2(f) in Kerala District Administration Act, 1979

(f)"Local Government" means in any city, the municipal corporation of the city concerned, in any municipality, the municipal council concerned, in any panchayat area, the panchayat concerned and in any area within the jurisdiction of a township, the township committee concerned;