Section 2(e) in Tamil Nadu Preservation of Private, Forests Act, 1949
(e)the expressions 'Forest-officer' 'tree' 'timber' 'forest produce', cattle, 'Magistrate' and 'imprisonment' shall have the meanings, respectively, assigned to them in section 2 of the [Tamil Nadu] Forest Act, 1882 [Tamil Nadu.] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1882).]
