Section 2(4) in Greater Hyderabad Municipal Corporation Act, 1955
(4)'business' includes any trade, commerce or manufacture, or an adventure or any concern in the nature of trade, commerce or manufacture;[(4-a) 'ceiling limit' means the ceiling limit as specified in section 4 of the Urban Land (Ceiling and Regulation) Act, 1976 (Central Act 33 of 1976.);] [Inserted by Act No.7 of 1992.]
