Section 2(a) in Rules to Regulate the Management of the Forest and Waste Lands in the Kadavur Estate In Tiruchirappalli District
(a)Cultivable lands, (b) reserved lands, and (c) unreserved lands. "Cultivable lands" include all lands fit for cultivation and durably demarcated by the landholder. "Reserved lands" include all lands notified under rule 3. "Unreserved land" means all lands which are not demarcated as cultivable lands or notified as reserved land under rule 3.
