Section 2 in Kerala Promotion of Tree Growth in Non-Forest Areas Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Government" means the Government of Kerala;(b)"Local Self Government Institution" means a Panchayat at any level constituted under the Kerala Panchayat Raj Act, 1994 (13 of 1994) or a Municipality constituted under the Kerala Municipality Act, 1994 (20 of 1994);(c)"Non-forest land" includes all private lands, lands vested in or transferred to or purchased by the Local Self Government Institutions, but does not include Cardamom Hill Reserve lands, lands declared or deemed to have been declared as reserve forest or any other forest land or land assigned to Scheduled Tribes under any law, for the time being in force and paddy fields;(d)"prescribed" means prescribed by rules made under this Act;(da)[ "Schedule" means the Schedule appended to this Act; [Inserted by Kerala Promotion of Tree Growth in Non-Forest Areas (Amendment) Act, 2007 (Act 19 Of 2007).](db)"small holder" means the owner of a non-forest land not exceeding one hectare in extent as on the date of coming in to force of the Kerala Promotion of Tree Growth in Non-Forest Areas (Amendment) Act, 2007(Act 19 of 2007);](e)[ "specified tree" means "Sandal wood (Santalum album)", "Teak (Tectona grandis), Rosewood (Dalbergia latifolia), Irul (Xylia xylocarpa), Thempavu (Terminalia tomantosa), Kampakam (Hopea Parviflora), Chadachi (Grewia tiliaefolia), Chandana vempu (Cedrela toona) , Vellakil (Dysoxylum malabaricum) or Ebony (Diospyrus sp.);] [Substituted by Kerala Promotion of Tree Growth in Non-Forest Areas (Amendment) Act, 2007 (Act 19 Of 2007).](f)"State" means the State of Kerala;(g)"tree" means any woody plant, whether fruit bearing or not, and includes bamboos.
