(1)In these rules:(i)'Act' means the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950;(ii)'Form' means the Form appended to these rules;(iii)'Section' means section of the Act;(2)Words and expression used in these rules but not defined herein shall have the meaning assigned to them in the Act and in the Hyderabad Land Revenue Act of 1317 F.
