Section 2 in Kerala Preservation of Trees Act, 1986
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appellate authority" means an appellate authority appointed under sub-section (2) of section 3;(b)"authorised officer" means an officer appointed under sub-section (1) of section 3; *(c)"owner" in relation to any land, includes a mortgagee, lessee or other person having right to possession and enjoyment of that land;(d)"prescribed" means prescribed by rules made under this Act;(e)"tree" means any of the following species of trees, namely:-Sandalwood (Santalum album'), Teak (Tectona grandis), Rosewood (Dalbergia latifolia), Irul (Xylia Xylocarpa), Thempavu (Ter-niinaha tcmantosa), Ki-mpakam (Hopea parviflora), Chempakam (Mechelia ehempaca), Chadachi (Grewia tiliaefolia), Chandana vempu (Cedrela toona), Cheeni (Tetrameles nudifiora).
