(2)Every such notification shall specify the limits of such village forest.Explanation - "Land at the disposal of Government" includes all unoccupied land, all temporarily occupied land or occupied without permission whether assessed or unassessed, and all communal forests but does not include land recorded in the name of any private person or institution in the record-of-rights in force which is prepared and maintained or is deemed to be prepared and maintained under the Orissa Survey and Settlement Act, 1958 (Orissa Act 3 of 1959).
