Section 2 in Andhra Pradesh Municipal Corporations Act, 1994
2. Definitions.
- In this Act, unless the context otherwise requires:-(a)'Corporation' means a Municipal Corporation deemed to have been constituted under Section 3;(b)'Election authority' means such officer or authority as may be appointed by the State Election Commission to exercise such powers and to perform such functions in connection with the conduct of elections to the Municipal Corporations;(c)'Finance Commission' means the Finance Commission constituted by the Governor under Article 243-I of the Constitution of India;(d)'larger urban area' means such area as the Governor may, having regard to the population of the area, the density of the population therein, the revenue generated for local administration, the percentage of employment in non-agricultural activities, the economic importance or such other factors as may be prescribed, specify by notification for the purposes of this Act;(e)'Scheduled Castes' and Scheduled tribes' shall have the meanings respectively assigned to them in clauses (24) and (25) of Article 366 of the Constitution of India;(f)'State Election Commission' means the State Election Commission constituted in pursuance of Article 243-K of the Constitution of India;(g)'Wards Committee' means a wards committee constituted under Section 10;(h)'Words and expression' used in this Act but not defined shall have the meanings assigned to them in the Hyderabad Municipal Corporations Act, 1955 (Act II of 1956).
