Section 2 in Arunachal Pradesh Forest (Removal of Timber) Regulation Act, 1983
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"competent authority" means such authority as the Government may, by notification, appoint for the purpose of exercising the powers and functions of a competent authority under this Act and rules made thereunder, for the whole or any part of Arunachal Pradesh ;(b)"Government" means the Government of the Union Territory of Arunachal Pradesh;(c)"prescribed" means prescribed by rules made under this Act;(d)"State" means the Union Territory of Arunachal Pradesh ;(e)"Timber" means trees when they have fallen or have been felled and logged but does not include trees and logs up to 60 cm. mid girth and one metre length.(2)Words and expressions used, but not defined in this Act and defined in the Assam Forest Regulations, 1891 as applied in Arunachal Pradesh shall have the meanings respectively assigned to them in that Regulation.
