Section 2 in Andhra Pradesh Land Encroachment Rules, 1976
2. Definitions:-
In these rules unless the context otherwise requires,-(a)"Act" means the Andhra Pradesh Land Encroachment Act, 1905 ;(b)"landless poor person" means a person who does not own more than two and half acres of wet land, or five acres of dry land, and is also poor ;(c)"Section" means a section of the Act.
