Section 2(3) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
(3)skin, tusks, horns, bones, lacs and silk cocoons found in or brought from a forest;(i)"Forest offence" means an offence punishable under this Act or any rule thereunder:(j)"Government" means the Government of Assam ;(k)"He"-the pronoun "He" and its derivatives are used so as to include any person whether male or female ;(l)"Magistrate" means a magistrate of the first class or second class and includes a magistrate. of the third class when he is specially empowered by the Executive Committee to try forest offences.(m)"Prescribed" means prescribed by rules made under this Act;(n)"Rangbah kur" means the representatives of a family clan or (group of) joint clans ;(o)"Reserved forest" means any area which is a reserved forest as defined in sub-paragraph (2) of paragraph 3 of the Sixth Schedule to the Constitution of India ;(p)"Reserved trees" are such trees as may be reserved by the order of the District Council ;(q)"River" includes also streams, canals and other channels natural or artificial;(r)"Reid" means a distinct within the Syiemship, Dolloiship, Lgdohship, Sirdarship or Wahadadarship composed of one or more villages ;(s)"Syiemship" means those areas known as "Khasi State" prior to the commencement of the Constitution of India. They are twenty-five in number as shown in Appendix II;(t)"Sirdarships" means those areas in the Shillong Sub-division known as 'British Sirdarship' prior to the commencement of the Constitution of India. They are thirty-one in number as shown in Appendix III ;(u)"Tree" includes palms, bamboos, slums, brushwood and canes ;(v)"Timber" includes trees where they have fallen or have been felled, and all woods, whether cut of or fashioned or hollowed cut for any purpose;(w)"this Act" means the United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958 (Act No. 1 of 1959, as amended).
