Section 2(1) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Act No.30 of 2013);(b)"Appropriate Government" means the State Government and includes the District Collector of the concerned District for any extent of land to be acquired for a public purpose within the jurisdiction of the revenue district ;(c)"Central Rules" means the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement ( Social Impact Assessment and Consent) Rules, 2014 published by Ministry of Rural Development, Government of India, vide Notification No. G.S.R.574(E), Dated 8th August, 2014.(d)"Collector" means the District Collector and includes the Joint Collector, Additional Joint Collector, Sub Collector/ RDO , Special Collector (LA)/Special Deputy Collector (LA) and any other officer designated by the State Government to perform all or any of the functions of the Collector under the Act;(e)"Form" means Forms appended to these rules ;(f)"Grama Panchayat" means the body constituted for the local administration of a village under section 2(17) of the Andhra Pradesh Panchayat Raj Act, 1994 ;(g)"Gram Sabha" means the Gram Sabha as defined under section. 6 of the Andhra Pradesh Panchayat Raj Act, 1994 and for Scheduled Areas the Gram Sabha defined under Section 4 of the Provisions of the Panchayats (Extension to the Scheduled Areas) Act, 1996 read with Rule 4 of the Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA ) Rules, 2011.(h)"Landless" means any resident of the State of the Andhra Pradesh who is below poverty line, major and not owning any land;(i)"State Government" means the Government of Andhra Pradesh;(j)"Urban Area" means the urban area within the meaning of Articles 243(P) and 243(Q) of Part IXA of the Constitution of India as amended in the Constitution (Seventy Fourth Amendment) Act, 1992.
