Section 2(a) in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948
(a)"Communal land" means -(i)in relation to estates governed by the Madras Estates Land Act, 1908 (Madras Act I of 1908) land of the description mentioned in Sub-clause (a) or Sub-Clause (b) of Clause (16) of Section 3 of that Act; and(ii)in relation to cases governed by the Orissa Tenancy Act, 1913 (B. and O. Act 11 of 1913) lands recorded as gochar, rakshit or sarbasadharan in the record-of-rights or waste lands which are either expressly or impliedly set apart for the common one of the villagers whether recorded as such in the record-of-rights;
