Section 2 in Andhra Pradesh (Telangana Area) Grant of Lease of Lands for Non Agricultural Purposes Rules, 1977
2. Definition.
- In these rules, unless the context otherwise requires;(a)form means a form appended to these rules;(b)land means land belonging to the Government or Andhra Pradesh and includes any belongings thereon;(c)local body includes a Gram Panchayat constituted under the Andhra Pradesh Gram Panchayat Act, 1964 and also a Panchayat Samithi and a Zilla Parishad constituted under the Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959.(d)market value means the price which a land would fetch if sold in the open market and is arrived at on the basis of registered sale statistics of similar land or lands in the vicinity or by conducting local enquiry.(e)municipal town means to town which has been constituted as a municipality under sub section (1) of Section 3 of the Andhra Pradesh Municipalities Act, 1965.(f)public purpose means a purpose which is conducive to the good of a considered section of the community at large or of the locality or region.(g)retroceded area means all that area described in Schedule A appended to the Memorandum of Agreement regarding the Rendition of Secunderabad Town to the erstwhile Hyderabad State.
