Section 3(35) in The Bombay General Clauses Act, 1904
(35)"person" shall include any company or association or body of individuals, whether incorporated or not;[(35-A) "pre-Reorganisation [State of Bombay] [This clause was inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]" shall mean-(a)as respects any period before the commencement of the Constitution, the area comprised in the Province of Bombay;(b)as respects.any period after the commencement of the Constitution, the territories of the State of Bombay as specified in the First Schedule to the Constitution before the commencement of the States Reorganisation Act, 1956;]"Public nuisance"
