Section 3(2) in Kerala Private Forests (Vesting and Assignment) Act, 1971
(2)Nothing contained in sub-sections (1) shall apply in respect of so much extent of land comprised in private forests held by an owner under his personal cultivation as is within the ceiling limit applicable to him under the Kerala Land Reforms Act, 1963 (1 of 1964) or any building or structure standing thereon or appurtenant thereto.Explanation. - For the purposes of this sub-section, "cultivation" includes cultivation of trees or plants of any species.
