Section 2(9) in Andhra Pradesh Public Libraries Act, 1960
(9)'public library' means:-(a)a library established or maintained by a Zilla Grandhalaya Samstha, including the branches and delivery stations of such a library;(b)a library established or maintained by the Government and declared open to the public;(c)a library established or maintained by any local body or co-operative society and declared open to the public;(d)a library declared to be eligible for aid and receiving aid from the Government or from the Library Fund; and includes, any other library notified by the Government as a public library for the purposes of this Act.
