Section 2 in Nagarjuna Sagar Project (Acquisition of Land) Act, 1956
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Government" means the State Government;(2)"project area" means the area to which this Act extends under clause (a) or clause (b) of sub-section (2) of section 1;(3)"project purpose" means any purpose connected with the Nagarjunasagar Project.
