Section 2 in Tamil Nadu Hill Areas (Preservation of Trees) Act, 1955
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)[ "Committee" means any committee constituted under section 2-A and having jurisdiction;] [Substituted by the Tamil Nadu Hill Stations (Preservation of Trees) Amendment Act, 1979 (Tamil Nadu Act 14 of 1980).](b)"cultivation" means raising of cereals, tubers or plantation crops, but shall not include the raising of kitchen gardens or flower gardens;Explanation. - "Kitchen garden" in this clause means the area not exceeding fifty cents appurtenant to a residence and used for growing vegetables or bona fide consumption of the residents therein;(c)"Government" means the State Government;(d)"new cultivation" means cultivation of land which remained uncultivated for three consecutive years;(e)"notification" means a notification published in the [Tamil Nadu Government Gazette] [Substituted for the words 'Tort St. George Gazette' by the Tamil Nadu Hill Stations (Preservation of Trees) Amendment Act, 1979 (Tamil Nadu Act 14 of 1980).];(f)"prescribed" means prescribed by rules made under this Act;(g)"tree" includes bamboo, but does not includes brushwood.
