Section 2 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
2. Definitions.
- In these rules, unless there is anything repugnant in the subject and unless the context otherwise requires, words and expressions used in the Principal Act and not defined in these rules have the meaning as assigned to them in the Principal Act, and further the following words and expressions as respectively assigned hereunder:(i)"Act" means the United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958;(ii)"Forests" an area shall be deemed to be a forest within the meaning of the Principal Act if there are a reasonable number of trees, say, not less than 25 trees per acre reserved or unreserved or any other forest produce growing on such area, which have been or are capable of being exploited for purposes of business or trade ;(iii)"Section" means a section of the Act.
