Section 2(1) in Vijayawada Municipal Corporation Act 1981
(1)In this Act, unless the context otherwise requires:-(a)"Corporation" means the Municipal Corporation of Vijayawada deemed to have been constituted under Section 3;(b)"Council" means the Municipal Council of Vijayawada;(c)"Government" means the State Government;(d)"Municipality" means the Vijayawada Municipality;(e)"Scheduled Castes" and "Scheduled Tribes" shall have the meanings respectively assigned to them in clause (24) and (25) of Article 366 of the Constitution of India.
