Section 2 in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959
2. Definitions.
- In this Regulation, unless the context otherwise requires:-(a)"Agency tracts" means the Areas in the districts of East Godavari, West Godavari, Visakhapatnam Srikakulam, [Adilabad, Warangal, Khammamand Mhaboobnagar] [Inserted by Regulation II of 1970. w.e.f. date 1-12-63.] declared from time to time as Scheduled Areas by the President under sub-paragraph (1) of paragraph 6 of the Fifth Schedule to the Constitution;(b)"Agent" means the person designated by the State Government as an "Agent to the Government" in the districts of East Godavari, West Godavari, Visakhapatnam, Srikakulam, Adilabad, Warangal, Khammam or Mahaboobnagar] as the case may be;(c)"Agency Divisional Officer" means the person designated by the State Government as "Agency Divisional Officer" for the purposes of this Regulation;(d)[ "Immovable property" includes standing crops, timber and trees, but does not include growing grass.] [Clause (d) is substituted as per A.P. Scheduled Areas Land Transfer (Amendment) Regulation, 1978.](e)"Prescribed" means prescribed in rules made unders this regulation;(f)[ "Scheduled Tribe" means any tribe or tribal community or part of or group within any tribe or tribal community and specified as such in relation to the State of Andhra Pradesh by a Public notification by the President under clause (1) of Article 342 of the Constitution'.] [Clause (f) is substituted as per the Andhra Pradesh Scheduled Areas Land Transfer (Amendment) Regulation, 1978.](g)"Transfer" means mortgage with or without possession lease, sale, gift, exchange or any other dealing with immovable property, not being a testamentary disposition and includes a charge on such property or a contract relating to such property in respect of such mortgage, lease, sale, gift, exchange or other dealing.
