Section 2(14) in The West Bengal Private Forests Act, 1948.
(14)"private forest" means a forest which is not the property of the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or over which the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] has no proprietary right;
