Section 2(10) in The Madurai City Municipal Corporation Act, 1971
(10)"company" means-(a)any company as defined in the Companies Act, 1956 (Central Act I of 1956), including any foreign company within the meaning of section 591 of that Act;(b)any body corporate; or(c)any firm or association, whether incorporated or not carrying on business in the State of Tamil Nadu whether or not its principal place of business is situated in the said State;
