Section 3 in General Rules for the Management of Reserved and Unreserved Lands (I.E.) Rules
3.
"Reserved Land" includes all land notified under section 4 of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882) and any area specially declared by the Collector to be Reserved land in the manner prescribed in rule 5."Unreserved land" for the purpose of these rules means, land at the disposal of the Government which land is not "reserved land" nor is under the control of local bodies or any department of Government other than the Revenue and Public Works Department.
