Section 2 in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"appointed day" means the date on which this Act comes into force;(b)"grant" means the management of Kutlehar Forest permitted by the Government;(c)"grantee" means the person in whose favour a grant has been made and includes his heirs, successors and assignees;(d)"Kutlehar Forest " means the forests and waste lands which, on the appointed day are under the management and control of the Superintendent, Kutlehar Forest and are more specifically described in the Schedule to this Act.Explanation. - For the purposes of this clause the Superintendent, Kutlehar Forest means the Ex-chief or ruler of a princely estate of Kutlehar appointed by the Government as the Superintendent, Kutlehar Forest and includes his heirs, successors and assignees;(e)"prescribed" means prescribed by rules made under this Act.
