Section 2 in Andhra Pradesh Land Licensed Cultivators Rules, 2012
2. Definition.
- In these rules, unless the context otherwise requires;(1)"Act" means the Andhra Pradesh Land Licensed Cultivators Act, 2011 (Andhra Pradesh Act No.18 of 2011);(2)"Form" means a form appended to these Rules;(3)"Gram Sabha" means a village assembly which shall consist of all adult members of a revenue village;(4)"Land Owner" means pattadar whose name is recorded in Revenue Registers as a person having right of ownership or right of possession over the land;(5)"Long duration crop" means crop having duration or more than one (1) agricultural year;(6)"Section" means a Section of the Act.
