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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(7) in Andhra Pradesh Housing Board Act, 1956

(7)"Corporation" means a Municipal Corporation constituted under the Hyderabad Municipal Corporations Act, 1955 (11 of 1956) for the cities of Hyderabad and Secunderabad;(7-A) "Government" means the State Government.