Section 2 in The Orissa Preservation of Private Forests Act, 1947
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(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;Explanation. - For the purposes of this clause 'communal land' means any land of the description mentioned in Sub-clause (a) or Sub-clause (b) of Clause (16) of Section 3 of the Madras Estates Land Act, 1 of 1908.(b)"owner" in relation to forest including a mortgagee, lessee or other person having right to possession and enjoyment of the forest;(c)"forest produce" has the meaning assigned to that in Clause (4) of Section 2 of the Indian Forest Act, XVI of 1927 as the case be.
