Section 3(1) in The Indian Forest (Bombay Amendment) Act, 1948
(1)For sub-section (1) of section 35 of the said Act, the following shall be substituted, namely :-"34A. Interpretation. - For the purposes of this Chapter 'forest' includes any land containing trees and shrubs, pasture lands and any other land whatsoever which the Provincial Government may, by notification in the Official Gazette, declare to be a forest.
