Section 2 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
2.
In these rules, unless the context otherwise requires,-(a)"Act" means the Andhra Pradesh [Rights in Land] [Substituted for the words 'Record of Rights in Land' by G.O. Ms.No. 36,Revenue, dated 15-1-1994. ] and Pattadar Pass Books Act, 1971;(b)"Section" means a section of the Act;(c)"Form" means the form appended to these rules;(d)[ ***] [Omitted by G.O.Ms. No. 271, dated 1.7.2016.](e)"Mortgagee" means the transferee of a mortgage as defined in the Transfer of Property Act, 1882;(f)[ 'Khatadar' means any person having a khata number or account number to pay Land Revenue. Every person in actual possession of land, other than a tenant or a usufructuary mortgagee shall pay land revenue on it into a khata number assigned to him;] [Substituted by ibid ](g)[ 'Record of Rights' means in respect of owners title of land and m respect of other rights and interests in land] [Substituted by G.O.Ms.No. 36, Revenue dated 15-1-1994. ].(h)'Amendment and maintenance of record of rights in lands' means and includes the amendments to the record of rights under [Sections 3(3), 5, 8(2) and 9 of the Act.] [Substituted for the expression 'Sections 3(3) and 5 of the Act' by ibid. ]
