- In this Act, unless the context otherwise requires,-(a)the expression "kudikidappukaran" shall have the meaning assigned to it in the Kerala Land Reforms Act, 1963 (1 of 1964);(b)"prescribed" means prescribed by the rules made under this Act;(c)"prescribed officer" means an officer not below the rank of Deputy Tahsildar appointed by the Government to exercise the powers and discharge the duties of a prescribed officer under this Act.
