Section 2(a) in The Orissa Preservation of Private Forests Act, 1947
(a)"forest" includes communal land containing trees and shrubs, land used for pasture and any class of land declared to be a forest by notification of the [State] [Substituted by A. O. 1950 for 'provincial'.] Government but does not include -(i)a reserved forest constituted under the provisions of the Madras Forest Act, V of 1882;(ii)reserved and protected forests constituted or a forest placed under the protection at the request of owners under the provisions of the Indian Forest Act, XVI of 1927;
