Section 2(c) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(c)"demarcated forest" means forest land or waste land under the control of the Forest Department, of which the boundaries have already been demarcated by means of pillars of stone or masonry or by any other conspicuous mark, or, which hereafter be constituted a demarcated forest under section 3 ;
