Section 2 in Andhra Pradesh Farmers Management of Irrigation Systems (Election Tribunals in Respect of Water Users Associations, Distributory Committees and Project Committees) Rules, 1997
2. Definitions.
- In these rules unless the context otherwise requires:(1)"Act" means the Andhra Pradesh Farmers' Management of Irrigation Systems Act, 1997.(2)"Competent Authority" means the officer appointed under Section 21 of the Act.(3)"District Munsif, Subordinate Judge" and "District Judge mean the District Munsif, the Subordinate Judge and District Judge appointed under the Andhra Pradesh Civil Courts Act, 1972.(4)"Election Authority" means the Commissioner of the Command Area Development Authority, or any other Officer having jurisdiction specified in Rule 1 of the Election Manual appended to the Andhra Pradesh Farmers' Management of Irrigation Systems Rules, 1997.(5)"Rules" and the "Election Manual" shall mean the Andhra Pradesh Farmers' Management of Irrigation Systems Rules, 1997 and the Election Manual appended thereto respectively.(6)The words and expressions used but not defined in these rules shall have the respective meanings assigned to them in the Act.
