- In this Act, unless there is anything repugnant in the subject or context-(a)"Authority" means the Meghalaya Forest Authority constituted under Section 3;(b)"District Council" means an Autonomous District Council constituted under the provisions of the Sixth Schedule to the Constitution of India ; and(c)"forests" means all classes of forests but excludes reserved forests, Government or Government protected forest and any area recorded as forests in Government records.
