Section 2 in Tamil Nadu Land Improvement Schemes (Preservation of Trees in Wind Belt and Shelter Belt) Rules, 1998
2. Definitions.
- In these rules, unless anything repugnant to the subject or context,-"Act" means the Tamil Nadu Land Improvement Schemes Act, 1959 (Tamil Nadu Act 31 of 1959);"Wind Erosion Village" means the village specified in the Schedule to these rules;"Wind belt or shelter belt" means the rows of trees such as casurina or eucalyptus, cashew, odai, neem, tamarind, naval, soft wood trees, nelli, jack, gagai or pungam or Konnai, proso fits juliflora and other shrubs planted by Government either in patta lands or in poramboke lands or any other community lands to prevent wind erosion;"Wind belt or Shelter belt authority" means the Superintendenting Engineer (Agricultural Engineering) or the Executive Engineer (Agricultural Engineering) having jurisdiction over the wind belt or shelter belt.
