Section 2 in Andhra Pradesh Crop Cultivator Rights Rules, 2019
2. Definitions.
- In these rules, unless the context otherwise requires;-(a)"Act" means the Andhra Pradesh Crop Cultivator Rights Act, 2019 (Andhra Pradesh Act No. 30 of 2019);(b)"Form" means a form appended to these Rules;(c)"Village Secretariat" means village level administrative office;(d)"Section" means a section of the Act;(e)"Banker" means State or Central Government or Agricultural Co-operative society or Scheduled Bank or any other Financial Institution owned controlled or managed by the State or Central Government;(f)"Village Volunteer" means as defined by the Panchayat Raj Department from time to time.CHAPTER - II Execution of Agreement
