Section 2(9) in Hyderabad General Clauses Act, 1308F
(9)[ "Government" means the State Government as defined in clause (60) of section 3 of the General Clauses Act, 1897 (Central Act X of 1897); [Substituted by A. O., 1956.]Explanation. - In all Hyderabad laws whose authoritative text is in Urdu, any reference in Urdu to "Sarkar-i-Aali" shall be deemed to be a reference to Government;]
