Section 2 in Kerala Land Reforms (Tenancy) Rules, 1970
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Kerala Land Reforms Act, 1963 (1 of 1964);(b)"Application" includes an interlocutory application;(c)"Collector" means the Collector of a district:(d)"Form" means a form appended to these rules:(e)"Land Board" includes a Bench of the Land Board constituted for performing the functions of the Board;(f)"legal representative" means a person who in law, represents the estate of a deceased person:(g)"section" means a section of the Act;(h)"Tahsildar" means the Tahsildar holding charge of a taluk and includes a Special Tahsildar appointed specially for the purposes of these rules;(i)"village officer" includes a village assistant.
