Section 2(11) in Andhra Pradesh Education Act, 1982
(11)"College" means a [college including a Medical College established or maintained] [Substituted by Act No. 27 of 1987, w.e.f. 1-6-1987.] and administered by, or affiliated to or associated with or recognised by, any University in the State and includes a junior college recognised by or affiliated to the Andhra Pradesh Board of Intermediate Education ;
