Section 2 in Greater Hyderabad Municipal Corporation (Disclosure of information to the general public) Rules, 2009
2. Definitions.
- In these rules, unless the context otherwise requires:(1)'Act' means the Greater Hyderabad Municipal Corporation Act, 1955(2)'Commissioner' means Commissioner appointed by Government under Section 104 of the Act.(3)'Corporation' means Municipal Corporation established under Section 3 of the Act(4)'Government' means the Government of Andhra Pradesh(5)'Information' means the information specified in sub-section (3) of Section 686-A of the Act.
