Section 2(1) in Arunachal Pradesh Forest (Removal of Timber) Regulation Act, 1983
(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.
