Section 2 in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
2. Definitions:.
(1)In these rules, unless there is anything repugnant in the subject or context:(a)"Act" means the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950;(b)"Form" means the Form appended to these rules;(c)"Section" means section of the Act;(2)Words and Expressions used in these rules but not defined shall have the same meaning as is assigned to them in the Act.
