Section 2 in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988
2. Definition.
- In these rules, unless the context otherwise requires,-(a)"Act" means Andhra Pradesh Land Grabbing (Prohibition) Act, 1982;(b)"Court" means, the Special Court constituted under Section 7 of the Act and includes the Special Tribunal as defined under Clause (i-b) of section 2 of the Act;(c)"Form" means, a form appended to these rules;(d)"Mandal Revenue Officer" means a Mandal Revenue Officer holding the charge of a Revenue Mandal;(e)"Revenue Inspector" means, Revenue Inspector holding the charge of a Revenue Inspector's post in a Revenue Mandal, and includes a Special Revenue Inspector appointed by the District Collector for purpose of these rules;(f)"Revenue Divisional Officer" means a Deputy collector, Sub-Collector or an Assistant Collector, Incharge or a Revenue Division;(g)"Registrar" means Registrar of the Special Court;(h)"Village" means Revenue Village ;(i)"Tribunal" means the Special Tribunal as defined in Secti8on 2(ib) of the Act.
