Section 2(c) in Kerala Promotion of Tree Growth in Non-Forest Areas Act, 2005
(c)"Non-forest land" includes all private lands, lands vested in or transferred to or purchased by the Local Self Government Institutions, but does not include Cardamom Hill Reserve lands, lands declared or deemed to have been declared as reserve forest or any other forest land or land assigned to Scheduled Tribes under any law, for the time being in force and paddy fields;
