Section 2 in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006
2.
In these rules, unless the context otherwise requires:-(i)'Act' means the Andhra Pradesh Panchayat Raj Act, 1994 (Act No. 13 of 1994);(ii)'Commissioner' means the Commissioner of Panchayat Raj and includes the Collector of a District:(iii)'Words' and 'Expressions' used, but not defined in these rules shall have the same meanings assigned to them in the Act.
