Section 2(b) in Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947
(b)"forest land" includes any waste land containing trees and shrubs, pasture land and any other class of land declared by the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government to be forest land by notification in the Fort St. George Gazette;
