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[Cites 0, Cited by 3] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1) in The Punjab Tenancy Act, 1887

(1)"Land" means land which is not occupied as the site of any building in a town or village and is occupied or has been let for agricultural purposes or for purposes subservient to agriculture, or for pasture, and includes the sites of buildings and other structures on such land.