Section 2 in Arunachal Pradesh Panchayat Raj Act, 1997
2.
In this Act, unless the context otherwise, requires-(i)"Additional Deputy Commissioner" means the Additional Deputy Commissioner attached to the establishment of the Deputy Commissioner of a district;(ii)"Adult" means a person, male or female, who has completed his or her 18 years on the 1st January of the year in which the election takes place;(iii)"Anchal Samiti" means an Anchal Samiti constituted under section 54;(iv)"Block" means such area as may be declared by the Government under section 53 to be an Anchal Block;(v)"Casual Vacancy" means a vacancy occurring otherwise than by efflux of time;(vi)"Circle Officer" means a Circle Officer-In-Charge of a Circle;(vii)"Deputy Commissioner" means the Deputy Commissioner of a District;(viii)"District" means a district of the State of Arunachal Pradesh;(ix)"Extra Assistant Commissioner" means an Extra Assistant Commissioner-in-Charge of an Anchal Block /Anchal Samiti as constituted under Sections 53 and 54;(x)"Government" means the Government of Arunachal Pradesh;(xi)"Governor" means the Governor of Arunachal Pradesh;(xii)"Gram Panchayat" means a Gram Panchayat constituted under Section 10;(xiii)"Gram Sabha" means a body consisting of persons registered in the Electoral Rolls relating to a village comprised within the area of Gram Panchayat;(xiv)"Notification" means a notification published in the Arunachal Pradesh Gazette;(xv)"Prescribed" means prescribed by rules made under this Act;(xvi)"Presiding Officer" means .an officer appointed by the Deputy Commissioner to conduct the election under this Act;(xvii)"Village" means an area recognized to be a village at the commencement of this Act and includes any area which the Government may, by notification, declare to be a village;(xviii)"Zilla Parishad" means a Zilla Parishad constituted under Section 85.Chapter -II Gram Sabha
