Section 2(b) in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959
(b)"Agent" means the person designated by the State Government as an "Agent to the Government" in the districts of East Godavari, West Godavari, Visakhapatnam, Srikakulam, Adilabad, Warangal, Khammam or Mahaboobnagar] as the case may be;
