Section 2 in Kerala Grants and Leases (Modification of Rights) Act, 1980
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Collector" means the Collector of the district;(b)"grant" means any grant to which this Act applies;(c)"grantee" means the person in whose favour a grant has been made and includes his heirs, successors and assigns;(d)"lease" means any lease to which this Act applies;(e)"lessee" means the person in whose favour a lease deed has been executed and includes his heirs, successors and assigns;(f)"lease deed" means the document evidencing a lease;(g)"prescribed" means prescribed by rules made under this Act.
