Section 2 in The Andhra Pradesh Members Of Police Force (Regulation Of Transfers) Act, 1985.
2. Definitions
In this Act, unless the context otherwise requires,—(a)'Government' means the State Government of Andhra Pradesh;(b)'police force' means the police force constituted under the Hyderabad City Police Act, 1348 F (Act IX of 1348 F.), the Andhra Pradesh (Andhra Area) District Police Act, 1859 and the Andhra Pradesh (Telangana Area) District Police Act, 1329F (Act XXIV of 1859 Act X of 1329 F.). or any other law relating to police force;(c)'prescribed' means prescribed by rules made under this Act.
