Section 3(9) in The Bihar Private Forest Act, 1947
(9)"Private forest" means forest which is not the property of the [Government] [Substituted by A.L.O.] or over which the [Government] [Substituted by A.L.O.] has no proprietary rights or to the whole or any part of the forest produce of which the [Government] [Substituted by A.L.O.] is not entitled;
