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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(k) in Andhra Pradesh Village Servants Service Rules, 2005

(k)'Village Servant' means any person who holds any of the Village Office of Neeraganti, Neeradi, Vetti, Kavalkar, Toti. Talayari, Tandalgar, and Sethsindhi or any such village office by whatever designation it may be locally known.