Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(g) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014

(g)"Gram Sabha" means the Gram Sabha as defined under section. 6 of the Andhra Pradesh Panchayat Raj Act, 1994 and for Scheduled Areas the Gram Sabha defined under Section 4 of the Provisions of the Panchayats (Extension to the Scheduled Areas) Act, 1996 read with Rule 4 of the Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA ) Rules, 2011.