Section 2 in Andhra Pradesh Dotted Lands (Updation in Re-settlement Register) Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Documents" means registered documents, entries in Register of holdings maintained by the Registration department, 10 (1) account and Record of Rights maintained by the Revenue Department and order or decree of any court or competent authority;(b)"Dotted Lands" means the lands against which dots were marked in the pattadar column No. (16) of the Re-Settlement Register, during the Resurvey and Settlement operations,(c)"Government" means the Government of Andhra Pradesh;(d)"Notification" means the notification published in the Andhra Pradesh Gazette and the word 'notified' shall be construed accordingly;(e)"Person" means and includes individuals, institutions and organizations;(f)"Re-Settlement Register" means the Register prepared after completion of resurvey and settlement operations around the year 1916 AD. It is also called A - Register or Diglot.
