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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(xiii) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(xiii)"Local Authority" means a Municipal Committee, District Board or other authority legally entitled to, or entrusted, by the Government with the control or management of a municipal or local fund;