Section 2 in The Maharashtra Felling Of Trees (Regulation) Act 1964
2. Definitions.
In this Act, unless the context otherwise requires,—(a)"Code" means the Maharashtra Land Revenue Code, 1966;(b)"Collector" includes a Revenue Officer appointed by the State Government to exercise the powers and perform the functions of the Collector under this Act;(c)"Forest Officer" means a Forest Officer within the meaning of the Indian Forest Act, 1927;(d)"Revenue Officer" means a Revenue Officer within the meaning of the Code;(e)"to fell a tree" includes burning or cutting or lopping a tree to cause substantial damage or destruction thereto;(f)"tree" means any tree specified in the Schedule; and the State Government may, by notification in the official Gazette, add to or modify the Schedule, after considering the necessity for the protection of any variety of trees; and the provisions of sub-section (2) of Sec. 15 in so far as they relate to laying before, and modification by the State Legislature shall apply in relation to such notification as they apply in relation to any rule made under that section;(g)"Tree Officer" means a "Forest Officer" not below the rank of a Range Forest Officer;(h)"urban area" means the area within the limits of a municipality, Municipal Corporation, Municipal Committee, Town Committee, or Notified area committee, or Cantonment constituted under any law for the time being in force; and includes a local area which is specified by the State Government in the official Gazette, being an area which has a population of not less than five thousand and has not less than three-fourths of male workers engaged in non-agricultural pursuits;(i)words and expressions used but not defined in this Act shall have the meanings respectively, assigned to them in the Code.
