Section 2 in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
2. Definitions.
(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.(2)The words and expressions used but not defined in these Rules but which are defined in the Act shall, unless the context otherwise requires, have the meanings respectively assigned to them in the Act.
