Report No. 154

2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "Government" means the State Government of Andhra Pradesh;

(b) "Gram Panchayat" means a Gram Panchayat constituted under the Andhra Pradesh Panchayat Raj Act, 1994 (Act 13 of 1994);

(c) "Mandal" means such area in a district as may be declared by the Government by notification to be a Mandal under section 3 of the Andhra Pradesh Districts. (Formation) Act, 1974 (Act 7 of 1994);

(d) "Member" means a member of the Nyaya Panchayat;

(e) "Nyayadhyaksha" means a Nyayadhyaksha nominated under section 9;

(f) "Nyayapalaka" means a Nyayapalaka nominated under section 8;

(g) "Nyaya Panchayat" means a Mandal Nyaya Panchayat established under section 8;

(h) "Notification" means a notification published in the Andhra Pradesh Gazette and the word "notified" shall be construed accordingly;

(i) "Prescribed" means prescribed by rules made under this Act.

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