Section 2 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
2. Definitions:.
(1)In these rules unless the context otherwise requires:(i)'Act' means the Andhra Pradesh (Andhra Area) Tenancy Act, 1956 (Act 18 of 1956);(ii)'Form' means a form appended to these rules;(iii)'Schedule' means the schedule appended to these rules;(iv)'Section' means a section of the Act.(2)Words used in these rules but not defined shall have the same meaning as is assigned to them in the Act.
