Section 2 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
2.
In these rules, unless the context otherwise requires:(a)"Act" means the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960(b)"Recognised agent" means:(i)a person holding a power of attorney authorising him to act on behalf of his principal; or(ii)an agent empowered by written authority under the hand of his principal:(c)"Section" means a Section of the Act;(d)The expressions used in these rules which have been defined in the Act shall have the same meaning as are assigned to them in the Act.
