Section 2 in Rules to Regulate the Management of the Forest and Waste Lands in the Kadavur Estate In Tiruchirappalli District
2.
Forest waste lands in the estate and at the disposal of the land holder shall, for the purpose of these rules, be classified as follows, namely:-(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.Explanation. - Lands in the lawful occupation of a tenant or ryot shall not be deemed to be land at the disposal of the landholder within the meaning of this rule.
