Section 2 in A.P. Sri Simhachalam Varaha Lakshmi Narasimha Swamy Devasthanam Panchagramalu (Regularization of Occupations of Houses and Houses Sites) Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires :-(a)"Appellate Authority" means the Commissioner of Endowments, Andhra Pradesh;(b)"Deity" means Sri Varaha Lakshmi Narasimha Swamy, Simhachalam;(c)"Notification" means notification published in the Andhra Pradesh Gazette and the word 'notified' shall be construed, accordingly;(d)"Panchagramalu" means five villages viy., Adavivaram and Venkatapuram of Visakhapatnam (Rural) Mandal, Vepagunta, Purushothapuram and Cheemalapalli of Pendurthi Mandal in Visakhapatnam District;(e)"Pre-determined Occupant" means a person whose name or his ancestor's name is recorded upto the year 2008 as occupant/enjoyer/encroacher of house or house site in any official records like Registered Sale Deed, Proceedings & Reports of Cabinet Sub-Committee, Government Orders, Records of Endowment Department/Sri Varaha Lakshmi Narasimha Swamy Devasthanam or any other such record of statutory/official nature;(f)"Prescribed" means prescribed by rules made under this Act;(g)"Regularization of Occupation by way of House or House Sites" means Transfer of Right on the land occupied by the occupant by way of house or house site for which the tide held with said Deity, on payment of market value as per Section 5.
