Section 2 in Telangana (Transfer of pending cases of State of Telangana from the Andhra Pradesh Administrative Tribunal to High Court of Judicature at Hyderabad) Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires:-(a)"Case (S)" means and includes a Suit/Original Application/Review/contempt or other proceedings by whatever name called, in respect of the State of Telangana decided or pending in the Tribunal as on the date of this Act.(b)"High Court" means, the High Court of Judicature at Hyderabad as specified in Part IV of the Andhra Pradesh Reorganization Act, 2014.(c)"State of Telangana" means the State of Telangana with the Territories as specified in Section 3 of the Andhra Pradesh Reorganization Act, 2014.(d)"Tribunal" means the Andhra Pradesh Administrative Tribunal established under sub-section (2) of Section 4 of the Administrative Tribunals, Act, 1985 (Central Act 13 of 1985).
