Section 3(2) in The Bihar Private Forest Act, 1947
(2)"Forest" means any land which the State Government may, by notification, declare to be forest for the purposes of this Act and shall be deemed to include any land which is entered as forest or jungle or jugle-jhaari or described by any synonymous term in any record-of-rights finally published under any law for the time being in force unless it is provided that such entry in respect of the land is incorrect;
