Section 2(1) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(1)In these Rules, unless the context otherwise requires,-(a)"Act" means the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013);(b)"Collector" means the Collector of a Revenue District and includes Any officer specially designated by the Government by notification in the Official Gazette;(c)"Form" means a Form appended to these Rules;(d)"Government" means the Government of Kerala;(e)"Local Self Government Institution" means the Local Self Government Institution as defined in clause (21) of section 2 of the Kerala Municipality Act, 1994 (20 of 1994);(f)"Social Impact Assessment" means an assessment as envisaged under section 4 of the Act;(g)"Social Impact Assessment Unit" means a unit accredited by the Government to conduct the Social Impact Assessment Study about any proposed acquisition.
