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[Cites 0, Cited by 34] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(18) in Karnataka Land Reforms Act, 1961

(18)“land” means agricultural land, that is to say, land which is used or capable of being used for agricultural purposes or purposes subservient thereto and includes horticultural land, forest land, garden land, pasture land, plantation and tope but does not include house-site or land used exclusively for non-agricultural purposes;