Section 2 in Andhra Pradesh (Secunderabad Area) Land Administration Rules, 1976
2. Definitions.
- In these rules, unless the context otherwise requires,(a)Estates Officer means an Officer appointed by the Government under these rules to administer the lands mentioned in Schedule "A".(b)market value means the price which the land would fetch if sold in the open market and arrived at on the basis of registered sale deeds of similar land in the vicinity or by conducting local enquiry.(c)municipal corporation means the Hyderabad Municipal Corporation constituted under the Hyderabad Municipal Corporation Act, 1955; (Hyderabad Act II of 1956);(d)Schedule means the Schedule appended to these rules.
