Section 2 in Kerala Escheats and Forfeitures Act, 1964
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Board of Revenue for the State of Kerala, constituted under the Kerala Board of Revenue Act, 1957;(b)"collector" means the collector of a district and includes any other officer empowered by the Government to exercise all or any of the powers of a collector under this Act ;(c)"court" means any civil court of competent jurisdiction.
