- In this Act, unless the context otherwise requires,(a)'Authority' means the authorities which have been constituted by the Government to decide the disputes in Munnar area and includes any Officer of the Government before whom disputes relating to Munnar area arc pending;(b)'Chairman' means the Chairman of the Tribunal;(c)'Court' means the civil courts in the State of Kerala;(d)'Dispute' means all disputes with respect to ownership, possession, use or any rights whatsoever over or concerning the land in Munnar area as well as all constructions and other uses of the land in such area which are pending before any authority or courts;(e)'High Court' means the High Court of Kerala;(f)'Member' means the member of the Tribunal;(g)'Munnar area' means all lands comprised in the villages of Chinnakkanal, Kannan Devan Hills, Santhanpara, Vcllathooval, Aanavilasam, Pallivasal, Aanaviratty and Bison Valley in Devikulam and Udumpanchola Taluks in Idukki District;(h)'Notification' means notification published in the Official Gazette;(i)'prescribed' means prescribed as per rules;(j)'Tribunal' means the Special Tribunal constituted under section 3 of the Act.
