Section 2(e) in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
(e)"Forests" means Wildlife Sanctuaries, National Parks, Conservation Reserves, Community Reserves as defined or notified under the Wildlife Protection Act, 1972, the Tiger Reserves, Reserved Forests, Protected Forests, Anchal Reserved Forests, Village Reserved Forests, Proposed Reserved Forests where preliminary notification has duly been published in the Arunachal Pradesh Gazette and the un-classed State Forests so constituted or defined under the Assam Forest Regulation, of 1891 or any area recorded as forests in the Government records including the area under various Social Forestry Plantations.
