Section 2 in Kannan Devan Hills (Resumption of Lands) Act, 1971
2. Definitions.
- In this Act, unless the context other wise requires, -(a)"appointed day," means the 21st day of January, 1971;(b)"building" shall not include a, temporary shed;(c)"Collector" means the District Collector Kottayam, or any other officer not below the rank of a District Collector appointed by the Government, by notification in the Gazette, to exercise the powers and perform the functions of the Collector under this Act;(d)"Land Board" means the Land Board constituted under section 100 of the Kerala Land Reforms Act, 1963 (1 of 1964);(e)"lessee" means a person in possession of any land situate in the Kannan Devan Hills village in the Devicolam taluk of the Kottayam district, who has derived the right to such possession by means of a document executed by late Mr. John Daniel Munroe of London and Peermade or any person claiming through him or any person claiming under or through any of the successors-in-interest of the said Mr. John Daniel Munroe;(f)"plantation" means any land used by a person principally for the cultivation of tea, coffee, cocoa, rubber, cardamom or cinnamon (hereinafter referred to as "planta tion crops");(g)"prescribed" means prescribed by rules made under this Act.
