Section 2(32) in Andhra Pradesh Municipalities Act, 1965
(32)"public water-course, springs, wells and tanks" include those used by the public to such an extent as to give a prescriptive right to such use,(32-a) "qualifying date" in relation to the preparation and publication of every electoral roll under this Act means the first day of January of the year in which it is so prepared and published;[(32-b) "Recognised Political Party" and "Registered Political Party" shall have the meanings respectively assigned to them in the Election Symbols (Reservation and Allotment) Order, 1968, issued by the Election Commission of India under Article 324 of the Constitution of India and in the registration of Political Parties and Allotment of Symbols Order, 2001, issued by the State Election Commission under Article 243-K read with Article 243-ZA of the Constitution of India.] [Inserted by Act No. 28 of 2005, dated 25.10.2005.]
