Section 2(1) in The Thoothukudi City Municipal Corporation Act, 2008
(1)In this Act, unless the context otherwise requires,-(a)"city of Thoothukudi" or "city" means the local area comprised in the Thoothukudi municipality and includes any local area which, after the date of the commencement of this Act, is included in the city but does not include any local area which, after such date of the commencement of this Act, is excluded from the city;(b)"corporation" means the municipal corporation of Thoothukudi constituted under section 3;(c)"council" means council of municipal corporation of Thoothukudi;(d)"date of the commencement of this Act" means the date specified under sub-section (3) of section 1;(e)"Government" means the State Government;(f)"municipal council" means the municipal council of Thoothukudi Municipality;(g)"municipality" means the Thoothukudi Municipality;(h)"Scheduled Castes" and "Scheduled Tribes" shall have the meanings, respectively, assigned to them in clauses (24) and (25) of Article 366 of the Constitution.
