Section 2(1) in The Vellore City Municipal Corporation Act, 2008
(1)In this Act, unless the context otherwise requires,-(a)"city of Vellore" or "city" means the local area comprised in the Vellore municipality and includes any local area which, after the date of the commencement of this Act, is included in the city but does not include any local area which, after such date of the commencement of this Act, is excluded from the city;(b)"corporation" means the municipal corporation of Vellore constituted under section 3;(c)"council" means council of municipal corporation of Vellore;(d)"date of the commencement of this Act" means the date specified under sub-section (3) of section 1;(e)"Government" means the State Government;(f)"municipal council" means the municipal council of Vellore Municipality;(g)"municipality" means the Vellore Municipality;(h)"Scheduled Castes" and "Scheduled Tribes" shall have the meanings, respectively, assigned to them in clauses (24) and (25) of Article 366 of the Constitution.
