Section 2 in Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Praja Parishad and Members (Co-opted), Chairperson and Vice-Chairperson of Zilla Praja Parishad Rules, 2006
2. Definitions.
- In these Rules, unless the context otherwise requires,-(i)'Act' means the Andhra Pradesh Panchayat Raj Act, 1994 (Act No. 13 of 1994);(ii)'Form' means the form appended to these rules;(iii)'Section' means a section of the Act; and(iv)the words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act.Part-II Election of Member (Co-Opted) of Mandal Praja Parishad
