Section 2(a) in Tamil Nadu Preservation of Private, Forests Act, 1949
(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).],
