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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(d) in Andhra Pradesh Disaster Management Rules, 2007

(d)"Chairperson" means the Chairperson of the State Authority established under sub-section (1) (2) of Section 14; or of the District Authority established under subsection (1) of Section 25 of the Act, as the case may be