Section 2 in Tamil Nadu Preservation of Private, Forests Act, 1949
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context, -(a)[ "Committee" means any Committee constituted under section 2-A and having jurisdiction;] [Original clause (a) was relettered as clause (aa) of that section and this clause was inserted by section 3 of the Tamil Nadu Preservation of Private Forests (Second Amendment) Act, 1979 (Tamil Nadu Act 68 of 1979).](aa)[] [Original clause (a) was relettered as clause (aa) of that section and this clause was inserted by section 3 of the Tamil Nadu Preservation of Private Forests (Second Amendment) Act, 1979 (Tamil Nadu Act 68 of 1979).] "forest" includes waste or communal land containing [trees, shrubs and reeds] [Substituted for the words 'Trees and shrubs' by section 3 of the Tamil Nadu Preservation of Private Forests (Amendment) Act, 1965 (Tamil Nadu Act 12 of 1965).], pasture land and any other class of land declared by the [State] [Substituted for the word 'Province' by the Adaptation of Laws order, 1950.] Government to be a forest by notification [xxx] [The words and letters 'in the Forest St. George Gazette' were omitted by section 3 of the Tamil Nadu Preservation of Private Forests (Amend.) Act, 1979 (Tamil Nadu Act 36 of 1979).],[Explanation. - For the purposes of this clause, communal land means -(i)beds and bunds of tanks and of supply, drainage, surplus or irrigation channels;(ii)threshing-floor, cattle-stands, village-sites and other lands which are set apart for the common use of the villager);](b)'owner', in relation to a forest, includes a mortgagee, lessee or other person having right to possession and enjoyment of the forest;(c)'person' includes a Hindu undivided family, a Marumakkattayam tarwad or tavazhi and an Aliyasantana family or branch;(d)[ 'forest offence' means an offence punishable under this Act; [Clauses (d) and (e) lucre added by section 3 of the Tamil Nadu Private Forest (Amendment) Act, 1955 (Tamil Nadu Act XXXV of 1955).](e)the expressions 'Forest-officer' 'tree' 'timber' 'forest produce', cattle, 'Magistrate' and 'imprisonment' shall have the meanings, respectively, assigned to them in section 2 of the [Tamil Nadu] Forest Act, 1882 [Tamil Nadu.] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1882).]
