Section 2(15) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(15)"person" includes a local authority or statutory or other authority, a company including a Government company, a department or other agency of the State Government or a corporation or body constituted under any law for the time being in force in the State of [Telangana;] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. Central Act No.24 of 1989.]
