- In this Chapter, unless the context otherwise, requires. -(a)"forest" includes waste or communal land containing tree growth and shrubs, pasture land and any other class of land declared, by the Government in this behalf by notification in the Andhra Pradesh Gazette, to be forest;(b)"owner" in relation to a forest includes a mortgagee, lessee other person having right to possession and enjoyment of the forest ;(c)"person" includes a Hindu undivided family.(d)[ "District Collector" means the Collector of the District concerned and includes any officer appointed by the State Government by a notification to exercise and perform such of the powers and functions of a District Collector under this Act, as may be specified in such notification.] [Cl.(d) added by G.O.Ms.No. 210 dated 20-7-1988]
