Section 2 in Telangana Forest Produce (Fixation of Selling Prices) Act, 1989
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'appointed date' means the date specified under sub-section (3) of section 1;(b)'forest produce' means such forest produce as may, from time to time, be specified by the Government by notification for the purposes of this Act;(c)'Government' means the State Government of [Telangana] [Substituted by G.O.Ms.No.36, E.F.S&T (Forest.I) Department, dated 01.06.2016.];(d)'notification' means a notification published in the [Telangana Gazette] [Substituted by G.O.Ms.No.36, E.F.S&T (Forest.I) Department, dated 01.06.2016.], and the word 'notified' shall be construed accordingly;(e)'prescribed' means prescribed by rules made under this Act.
