Section 2(4) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
(4)"grower" means-(i)in respect of any minor forest produce grown in any land constituted as reserved forest or in any forest or waste land declared as protected forest under the [Telangana Forest Act, 1967, (Act 1 of 1967)] [Substituted in G.O.Ms.No.22, EFS & T (For.I) Department, dated 13.05.2015.] the Government; and(ii)in respect of any minor forest produce grown in any other land-(a)the Government, where the minor forest produce is grown on unoccupied land which is the property of the Government or which is placed under their control and management;(b)the owner, occupier, tenant, lessee or other person having right to the possession and enjoyment of the land included in a unit, on which the minor forest produce is grown and includes every person, who from time to time, claims title to such produce through him;
