Section 3(9) in Chennai City Municipal Corporation Act, 1919
(9)"city of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.]" or "city" means the area declared by the [State] [Substituted for the words 'Local Government' by the Adaptation Order of 1937 and substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government by notification to be the city of [Chennai] [Substituted by section 3(iii) of the Tamil Nadu Act 56 of 1961.] but excludes Fort St. George with the glacis;[(9-A) "company" means any company as defined in the Companies Act, 1956 (Central Act 1 of 1956), and includes- [Substituted by Tamil Nadu Act 56 of 1961.](i)any foreign company within the meaning of section 591 of that Act; and(ii)any body corporate, or any firm or association carrying on business in the [State of Tamil Nadu] whether incorporated or not and whether its principal place of business is situated in the said State or not;]
