Section 2(d) in Andhra Pradesh Metropolitan Planning Committee Act, 2007
(d)"Municipality" means Nagar Panchayat, Municipality and Municipal Corporation as constituted, as the case may be, under the provisions of the Andhra Pradesh Municipalities Act, 1965; or the Hyderabad Municipal Corporations Act, 1955; the Visakhapatnam Municipal Corporation Act, 1979; the Vijayawada Municipal Corporation Act, 1981, and the Andhra Pradesh Municipal Corporations Act, 1994:
