Section 2 in Andhra Pradesh Districts (Formation) Act, 1974
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)[ "Commissioner of Land Revenue" means the Commissioner of Land Revenue for Andhra Pradesh;] [Substituted for the words 'Board of Revenue' by A.P. Act 14 of 1985.](b)"Government" means the State Government;(c)"notification" means a notification published in the Andhra Pradesh Gazette and the expression 'notify' or 'notified' shall be constructed accordingly;(d)"prescribed" means prescribed by rules made under this Act ;(e)"revenue division [Mandal] [Substituted for the words 'Taluk, Firka' by A.P. Act 14 of 1985 (w.e.f. 11-1-1984)] and village" means respectively any area which is notified as a revenue division, [Mandal] [Substituted for the words 'Taluk, Firka' by A.P. Act 14 of 1985 (w.e.f. 11-1-1984)] or village under this Act,
