Section 2(1) in Kerala Private Forests (Vesting and Assignment) Act, 1971
(1)In relation to the Malabar district referred to in sub-section (2) of Section 5 of the state Reorganisation Act, 1956 (Central Act 37 of 1956) -(i)any land to which the Mardras Preservation of Private Forests Act, 1949 (Madras Act XXVII of 1949), applied immediately before the appointed day excluding -(A)lands which are gardens or nilams as defined in the Kerala Land Reforms Act, 1963 (1 of 1964);(B)lands which are used principally for the cultivation of tea, coffee, cocoa, rubber, cardamom or cinnamon and lands used for any purpose ancillary to the cultivation of such crops or for the preparation of the same for the market.Explanation. - Lands used for the construction of office buildings, godowns, factories, quarters for workmen, hospitals, schools and playgrounds shall be deemed to be lands used for purposes ancillary to the cultivation of such crops;(C)lands which are principally cultivated with cashew or other fruit bearing trees or are principally cultivated any other agricultural crop andsites of buildings and lands appurtenant to and necessary for the convenient enjoyment or use of , such buildings;any forest not owned by the Government, to which the Madras Preservation of Private Forests Act, 1949 did not apply, including waste lands which are enclaves within wooded areas.
