Section 2 in Andhra Pradesh Infrastructure Development Corporation Act, 1998
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Corporation" means the Andhra Pradesh Infrastructure Development Corporation established under section 3;(b)"Government" means the State Government of Andhra Pradesh;(c)"Local Authority" means,-(i)a Municipal Corporation constituted under any law relating to Municipal Corporations for the time being in force;(ii)a Municipality or a notified Area Committee, constituted under the 3Andhra Pradesh Municipalities Act, 1965;(iii)a Gram Panchayat, a Mandal Praja Parishad or a Zilla Praja Parishad constituted under the 5Andhra Pradesh Panchayat Raj Act, 1994;(d)"Notification" means a notification published in the 6Andhra Pradesh Gazette; and the word "notified" shall be construed accordingly;(e)"Prescribed" means prescribed by rules made under this Act;(f)"Regulations" means the regulations made under this Act.CHAPTER - II Establishment, Conduct of Business and Employees of the Corporation
