Section 2 in Saurashtra Felling of Trees (Infliction of Punishment) Act, 1951
2. Interpretation.
- In this Act, unless there is anything repugnant in the subject or context-(a)"Collector" means a Collector of the District having jurisdiction.(b)[ * * * * *] [Clause (b) was deleted by the Bombay ( Saurashtra Area ) Adaptation of Laws ( State and Concurrent Subjects) Order, 1956.](c)[ "tree" shall not include shrubs, bushes and such other varieties as may be notified by Government by notification in the Official Gazette ] [This clause was substituted for the original by Saurashtra 28 of 1952.].(d)[ * * * * *] [Clause (d) was deleted by the Bombay ( Saurashtra Area ) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.](e)[ "Code" means - [Clause (e) was substituted for the original clause by Gujarat 9 of 1960, section 3(6)(i).](i)in relation to the Bombay area and the Saurashtra area of the State of Gujarat, the Bombay Land Revenue Code, 1879 ; and(ii)in relation to the Kutch area of the State of Gujarat, the Bombay Land Revenue Code, 1879 as applied to that area ;] :(f)expressions used, but not defined in this Act, shall have the same meanings as are assigned to them in [ the Code ] [These words were substituted for the words and figures 'The Bombay Land Revenue Code, 1879', by Gujarat 9 of 1960, section 3 (d) (ii).].
