Section 2 in Kerala Prevention of Eviction Act, 1966
2. Definitions.
- In this Act, unless the context otherwise' requires,-(a)the terms "cultivating tenant" , "eviction" , "holding" , "kudiyiruppu","kudikidappu" and "kudikidappukaran" shall have the meanings respectively assigned to them in the Kerala Land Reforms Act, 1963 (Kerala Act I of 1964) ;(b)"Revenue Divisional Officer" means the Revenue Divisional Officer holding charge of a Revenue Division and includes a Deputy Collector specifically appointed by the Government in this behalf;(c)"Scheduled Castes" means the Scheduled Castes in relation to the State as specified in the Constitution (Scheduled Castes) Order, 1950 ;(d)"Scheduled Tribes" means the Scheduled Tribes in relation to the State as specified in the Constitution (Scheduled Tribes) Order, 1950.
