Section 2 in Visakhapatnam Municipal Corporation Act 1979
2. Definitions.
(1)In this Act, unless the context otherwise requires:-(a)"Corporation" means the Municipal Corporation of Visakhapatnam deemed to have been constituted under Section 3;(b)"Council" means the Municipal Council of Visakhapatnam;(c)"Municipality" means the Visakhapatnam Municipality;(d)"Scheduled Castes" and "Scheduled Tribes" shall have the meanings respectively assigned to them in clause (24) and (25) of Article 366 of the Constitution of India.(2)All words and expressions used in this Act and not defined but defined in the Hyderabad Municipal Corporations Act, 1955, shall have the meanings respectively assigned to them in the Act.
