Section 2(c) in A.P. Domestic, Irrigation and Industrial Water Grid Pipelines (Acquisition of Right of User in Land) Act, 2018
(c)"Corporation" means anybody corporate established under any State Act or any other law for the time being in force in the State of Andhra Pradesh and includes a Company formed and registered under the Companies Act, 2013 (Central Act No.18 of 2013);
