Section 2 in Andhra Pradesh District Planning Committees Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Committee" means the District Planning Committee constituted under Section 3:(b)"District" means a district as construed in the Andhra Pradesh Districts (Formation) Act, 1974.(c)"Government" means the State Government;(d)"Municipalities" means Municipal Corporations, Municipal Councils and Nagar Panchayats as constituted under the Andhra Pradesh Municipalities Act, 1965 or the various Municipal Corporations established under the Andhra Pradesh Municipal Corporations Acts;(e)"Notification" means a notification published in the Andhra Pradesh Gazette and the word "notified" shall be construed accordingly.(f)"Panchayats" means a Gram Panchayat or a Mandal Parishad and Zilla Parishad constituted under the Andhra Pradesh Panchayat Raj Act, 1994.(g)"Population" means the population as ascertained at the last preceding census of which relevant figures have been published.(h)"Prescribed" means prescribed by rules made under this Act.(i)"State" means the State of Andhra Pradesh.
