Section 2(d) in Assam Forest Protection Force Act, 1986
(d)"Forests" means reserved forests, protected forests, village forests, proposed reserved forests where preliminary notification has duly been published in the Assam Gazette, unclassed State forests so constituted or defined under the Assam Forest Regulation of 1891, any area recorded as forests in the Government records and also areas under various Social Forestry Plantations;
