(4)Forests recognised in the merged territories, as Khesra forests, village forests or protected forests, or forests other than reserved forests by whatever name designated or locally known, shall be deemed to be protected forests within the meaning of this Act and provisions of Subsections (2) and (3) shall mutatis mutandis apply.Explanation I - "Working plan" includes any plan, scheme, project, maps, drawing and lay-outs prepared for the purpose of carrying out the operation in course of the working and management of forests.Explanation II - "Ruler" includes the Darbar administration prior to the date of the merger and "State Government" includes the successor Government after the said date.
