Section 2 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
2. Definitions
In this Act unless there is anything repugnant in the subject or context-(1)the words "the Collector of the District" mean the Chief Officer of the District in-charge of the administration of a district and exercising the power of a Collector of a District though the officer be given some other designation;(2)the word "Police" includes all such persons as may be enrolled under this Act or have been enrolled before the enforcement of this Act;(3)the words 'the area under the Police Administration' mean 'the area to which this Act extends'.(4)the words "District Superintendent" include every Assistant Superintendent or other person appointed by general or special order of the Government or of any authority or perform all or any of the duties of a District Superintendent of Police under this Act in any district or area.
