Section 2(3) in The U.P. Private Forests Rules, 1950
(3)for purpose of all groves, except in respect of the dead, hollow, old and fruitless trees in a grove of 2.5 acres in area or less the Collector of the district.(d)"Conservator" means the Conservator of Forest in-charge of any Circle of the U. P. Forest Department;(e)"Chief Conservator" means the Chief Conservator of Forests of U. P.;(f)"Land Management Committee" means a committee established under Section 121 of the U. P. Zamindari Abolition and Land Reforms Act, 1950 (U. P. Act 1 of 1951);(g)["Gaon Panchayat"] [Now known as 'Gram Panchayat' vide U.P. Act No. 9 of 1994.] means the [Gaon Panchayat] [Now known as 'Gram Panchayat' vide U.P. Act No. 9 of 1994.] constituted under Section 12 of the U. P., Panchayat Raj Act, 1947 (U. P. Act XXVI of 1947);(h)"Range Officer" means an officer-in-charge of a range;(i)"Blank" means an area over which there is no tree growth, and includes land covered with grass and shrubs;(j)words and expressions used in these rules and not specifically defined have the meanings respectively assigned to them in the Act.
