Section 2 in The Kerala Right To Burial Of Corpse In Christian (MALANKARA ORTHODOX-JACOBITE) Cemetaries Act, 2020.
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“cemetery” means a place set apart for burial of the corpses of parishioners in a concrete cell or pit made in the ground;(b)“Christian” means any person belonging to the Orthodox-Jacobite denominations of Malankara Christian Church who believes in the Bible and accepts Jesus Christ as the only begotten Son of God and has been baptized;(c)“Government” means the Government of Kerala;(d)“parish” means a group of Christian families having a church or prayer hall for its members to offer worship;(e)“prescribed” means prescribed by rules made under this Act.
