(47)[ "private forest" means a forest which is not owned by the Government, but does not include-] [Substituted by Act No. 35 of 1969.](i)areas which are waste and are not enclaves within wooded areas;(ii)areas which are gardens or nilams;(iii)areas which are planted with tea, coffee, cocoa, rubber, cardamom or cinnamon; and(iv)other areas which are cultivated with pepper, arecanut, coconut, cashew or other fruit-bearing trees or are cultivated with any other agricultural crop;
