Section 2(m) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(m)"undemarcated forest" means and includes all forest land (other than demarcated forest) which is the property of the Government and is not appropriated for any specific purpose and further includes all the undemarcated and beam line forest vested with the Forest Department under the provisions of section 48 of the Jammu and Kashmir Village Panchayat Act, 1958 or any other law for the time being in force.]
