(7)"Corporation" means a Municipal Corporation constituted under the [Hyderabad Municipal Corporations Act, 1955 (II of 1956)] [The Act is renamed as 'the Greater Hyderabad Municipal Corporation Act, 1956' by Act No.13 of 2008.] for the cities of Hyderabad and Secunderabad:[(7-A) "Government" means the State Government;] [Inserted by Act No.15 of 1962.]
