Section 2(8) in Greater Hyderabad Municipal Corporation Act, 1955
(8)'company' means a company as defined in [the Companies Act, 1956] [Substituted for the short title 'the Indian Companies Act, 1913 (VII of 1913)' by the A.P.A.O.1957.] or formed in pursuance central Act of an Act of Parliament or of an Act of the of 1956 Legislature of a State and includes any firm or association carrying on business in the [Telangana area of the State of Telangana] [The words 'State of Hyderabad' by the A.P.A.O.1957 and these words were substituted for the words 'Hyderabad area of the State of Andhra Pradesh' by A.P. Act IX of 1961. Central Act 33 of 1976. Central Act 1 of 1956.] whether incorporated, or its principal place of business is situate therein, or not;
