Section 2(d) in Kerala Promotion of Tree Growth in Non-Forest Areas Act, 2005
(d)"prescribed" means prescribed by rules made under this Act;(da)[ "Schedule" means the Schedule appended to this Act; [Inserted by Kerala Promotion of Tree Growth in Non-Forest Areas (Amendment) Act, 2007 (Act 19 Of 2007).](db)"small holder" means the owner of a non-forest land not exceeding one hectare in extent as on the date of coming in to force of the Kerala Promotion of Tree Growth in Non-Forest Areas (Amendment) Act, 2007(Act 19 of 2007);]
