Section 2 in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018
2. Definitions.
- In these rules unless the context otherwise requires,-(a)"Act" means the Muslim Personal Law (Shariat) Application Act. 1937 (Central Act 26 of 1937);(b)"Appellate Authority" means Additional District Magistrate having jurisdiction over a district;(c)"Form" means the Forms appended to these rules;(d)"prescribed authority" means Tahasildar having jurisdiction over the area wherein the party is permanently residing;(e)"section" means a section of the Act.
