Section 2(b) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(b)"ecologically fragile lands" means,-(i)any forest land or any portion thereof held by any person and lying contiguous to or encircled by a reserved forest or a vested forest or any other forest land owned by the Government and predominantly supporting natural vegetation, and(ii)any land declared to be an ecologically fragile land by the Government by notification in the Gazette under section 4;
