Section 2(1) in Tamil Nadu Rosewood Trees (Conservation) Act, 1994
(1)"Forest" includes waste or communal land containing trees, shrubs, and roads, pasture land, and any other class of land declared by notification by the Government to be a forest.Explanation. - For the purposes of this clause "communal land" means -(i)beds and buds of tanks and of supply, drainage, surplus or irrigation channels;(ii)threshing-floor, cattle-stands, village-sites and other lands which are set apart for the common use of the villagers;
