Section 3(2)(a) in A.P. Food Security Rules, 2017

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State of Andhra Pradesh - Subsection

Section 3(2)(a) in A.P. Food Security Rules, 2017

(a)The Government shall accord priority to the following category of households in identifying the eligible households under Antyodaya Anna Yojana subject to the limit approved by the Government of India,-

(i)All Particularly Vulnerable Tribal/Nomadic and De-notified Tribal households

(ii)Widows or single women or single men with no family or societal support or assured means of subsistence

(iii)Households of women victims of trafficking, rape and violence against women under the Nirbhaya Act.

(iv)Households of victims of atrocities under SC, ST (Prevention of Atrocities) Act, 1989

(v)Terminally ill persons or disabled persons or persons aged 60 years or more or

(vi)Urban and Rural Homeless destitutes and beggars.

(vii)Leprosy Affected persons, HIV Positive patients/families, families of deceased due to starvation and families threatened by Starvation Deaths,

(viii)Persons freed from bonded labour.

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State of Andhra Pradesh - Subsection

Section 3(2)(a) in A.P. Food Security Rules, 2017