Section 2 in THE KERALA MINERALS (VESTING OF RIGHTS) ACT, 2021
2. Definitions.—In this Act, unless the context otherwise requires,—
(a)“Government” means the Government of Kerala;(b)“minerals” means minerals and minor-minerals as defined in clause (ad) and clause(e)respectively, of section 3 of the Mines and Minerals (Development and Regulation) Act, 1957 (Central Act 67 of 1957);(c)“prescribed” means prescribed by rules made under this Act;(d)“State” means the State of Kerala.
