Section 2 in Andhra Pradesh Infrastructure Development Enabling Terms & Condition Rules, 2003
2. Definitions.
(1)In these rules unless the context otherwise requires:(a)"Act" means "the Andhra Pradesh Infrastructure Development Enabling Act, 2001".(b)"Authority" means "The Infrastructure Authority constituted under sub-section (1) of Section 3 of the Act.(c)"Government" means "The Government of Andhra Pradesh".(d)"Member" means "a member of the Authority appointed by the Government under sub-section (4) of Section 4 of the Act".(2)The words and expressions used in these rules and not defined herein but defined in the Act, shall have the meaning respectively assigned to them in the Act.
