(1)In this section unless the context otherwise requires -(a)'appointment day' means the date of coming into force of this Act;(b)'an existing panchayat' means a Panchayat constituted or deemed to have been constituted under the Kerala Panchayat Act, 1960 (32 of 1960) and existing immediately before the appointed day, and where any such panchayats has been first constituted or reconstituted or dissolved includes the special officer or administrative committee and its President appointed to exercise the powers or to perform the functions of such Panchayats;(c)'district council' means a district council constituted under section 3 of the Kerala District Administration Act, 1979 (7 of 1980) and existing immediately before the appointed day;(d)'The successor panchayat' means a village Panchayat constituted under this Act, for such village as corresponds to the respective local area of the existing panchayat.
