Section 2(1) in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011
(1)In these Rules, unless the context otherwise requires;(i)'Act' means the Andhra Pradesh Panchayat Raj Act, 1994 as amended by the Andhra Pradesh Panchayat Raj (Amendment) Act, 1998 (Act No. 7 of 1998).(ii)'Gram Sabha' means a Gram Sabha which comes into existence under Rule 4.(iii)'Minor water bodies' means natural water bodies used for fetching drinking water, construction of check dams and irrigating an extent of land up to 40 hectares.(iv)'Scheduled Areas' means the Scheduled Areas notified under paragraph 6 of the Fifth Schedule to the Constitution of India.(v)For the purpose of these rules, " Commissioner" means Commissioner Tribal Welfare.
