Section 2 in Kerala Government Land Assignment Act, 1960
2. Definitions.
(1)The following, that is to say:-(i)all public roads, streets, lanes and paths, the bridges, ditches, dykes and fences on or beside the same;(ii)the bed of the sea and of harbours and creeks below high water mark, the beds and banks of rivers, streams, irrigation and drainage channels;(iii)all canals, tanks, lakes, back-waters and water courses;(iv)all land wherever situated, save in so far as the same are the property of -(a)jenmis or holders of Inams; or(b)holders of land in any way subject to the payment of land revenue to the Government; or(c)any other registered holder of land in proprietary right; or(d)any person holding land under grant from the Government otherwise than by way of lease or licence; or(e)any person claiming through or holding under any of the persons referred to in clause (a), (b), (c) or (d), are, and are hereby declared to be, Government lands except as may be otherwise provided by any law for the time being in force, subject to ail rights of way and other public rights and to the natural and easement rights of other land owners and to aM customary rights legally subsistingExplanation I. - Land registered in the name of a person but subsequently abandoned or relinquished and all lands held by right of escheat, purchase, resumption, reversion or acquisition under the Land Acquisition Act for the time being m force as Government lands within the meaning of this sub-sectionExplanation II. - In this sub-section the expression high water mark' means the highest point reached by the ordinary spring tide at any season of the year(2)In this Act, unless the context otherwise requires,-(a)"assignment" includes a transfer of land by way of lease and a grant of licence for the use of land,(b)"assignee" includes his heirs;(c)"prescribed" means prescribed by rules made under this Act
