Section 2 in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
2. Definitions:
- In these Rules, unless the context otherwise requires:(a)'Act' means the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (Act 1 of 1973) :(b)'declarant' means every person who is required to furnish a declaration under Section 8 or Section 18 of the Act:(c)'form' means a form appended to these Rules;(d)'Table' means a Table appended to these Rules:(e)'Tahsildar' means a Tahsildar holding charge of taluk or a Deputy Tahsildar holding independent charge of a taluk or a sub-taluk and includes a Special Deputy Tahsildar appointed by the District Collector for purposes of these Rules.
