Section 2 in Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"estate", "landholder", "private land" and "ryoti land" shall have the same respective meanings as in the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order,1969,as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land Act, 1908 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1908), and "communal land" means any land of the description mentioned in section 3, clause (16), sub-clause (a) or sub-clause (b), of that Act;(b)"forest land" includes any waste land containing trees and shrubs, pasture land and any other class of land declared by the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government to be forest land by notification in the Fort St. George Gazette;(c)"impartible estate" means any estate included in the Schedule to the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Impartible Estates Act, 1904 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act II of 1904), or subsequently declared to be an impartible estate within the meaning of that Act, by an Act of the Legislature.
