Section 2 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Act, 1972 (Tamil Nadu Act 11 of 1973);(b)"Form" means a form appended to these rules;(c)"section" means a section of the Act;(d)"Tahsildar" means the Tahsildar of the taluk having jurisdiction over the area and includes an Independent Deputy Tahsildar or any other officer of the rank of Tahsildar specially appointed in this behalf by the District Collector.
