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State of Kerala - Section

Section 2 in Land Utilisation Order, 1967

2. Definitions.

- In this Order, unless the context otherwise requires:-
(a)"Collector" means the Collector of the district concerned and includes a Revenue Divisional Officer of the division concerned:
(b)[ "Food Crops" includes paddy, fish, sugarcane, vegetables, tapioca, yam, tea, coffee, cardamom, pepper, groundnut, cocoa and banana plantain] [[Substituted by S. R. O. No. 240/86, published in K. G. Ext 146 dt 12/02/1986. Prior to substitution it read as under
'(b) 'Food Crops' includes paddy, sugarcane, vegetables tapioca, yam, tea, coffee, cardamom, pepper, groundnut, cocoa and banana plantain'.]]
(c)"Form" means a form appended to this Order;
(d)"holder of land" means a person holding any land whether as owner, tenant of otherwise.