Section 2 in Andhra Pradesh Assigned Lands (Prohibition of Transfers) Rules, 2007
2. Definitions:
- In these rules, unless the context otherwise requires:(a)"Act" means the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977;(b)"Authorised Officer" means the Officer Authorised by the District Collector not below the rank of Mandal Revenue Officer/ Tahsildar under sub-section (1) of Section 4 and sub-section (1) of Section 5 of the Act;(c)"Form" means a form appended to these rules.
