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State of Andhra Pradesh - Section

Section 2 in "Sports Authority" (Procedure for Allotment of Sports Stadia for Sporting and Non-Sporting Activities) Rules, 2006

2. Definitions.

(a)"Government" means the State Government of Andhra Pradesh.
(b)"Sports Authority" or "SAAP" means Sports Authority of Andhra Pradesh constituted under Section 3 of the Andhra Pradesh Sports Authorities Act, 1988:
(c)"Sporting Event" means those Sports and Games which are recognized and being played.
(d)"Non-Sporting Event" means programmes and functions which are not directly related to Sporting activities.
(c)Words and expressions used but not defined in these rules, shall have the same meanings, if any, respectively assigned to them in the Act.