(4)Forest recognised in the merged territories as village forests or protected forests, or forests other than reserved forests, by whatever name designated or locally known, shall be deemed to be protected forests within the meaning of this Act and provisions of sub-sections (2) and (3) shall mutatis mutandis apply.Explanation I. - "Working plan" includes any plan, scheme, project, maps, drawings and layouts prepared for the purpose of carrying out the operations in course of the working and management of forests.Explanation II. - "Ruler" includes the Darbar administration prior to the date of the merger and "State Government" includes the successor Governments after the said date.Explanation III. - The expression "Indian State" shall have the meaning assigned to that expression in clause (15) of Article 366 of the Constitution of India.Explanation IV. - "Integrating States" means the States of Madhya Pradesh, Madhya Bharat, Rajasthan, Vindhya Pradesh and Bhopal as existing before the 1st day of November, 1956.]
