Section 2(25) in The Wild Life (Protection) Act, 1972
(25)"prescribed" means prescribed by rules made under this Act;(25-A) "recognised zoo" means a zoo recognised under section 38-H;(25-B) "reserve forest" means the forest declared to be reserved by the State Government under section 20 of the Indian Forest Act, 1927 (16 of 1927), or declared as such under any other State Act;
