Section 2(b) in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948
(b)"estate" and "private land" shall have the same meanings respectively assigned to those expressions either in the Madras Estates Land Act, 1908 (Madras Act I of 1903) or in the Orissa Tenancy Act, 1913 (B. and O. Act II of 1913) ;
