Section 2(a) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(a)"land" means land which is occupied or has been let for agricultural purposes or for purposes subservient to agriculture, or for pasture, and includes-(i)the sites of building and other structures on such land ;(ii)trees standing on such land ;(iii)areas covered by or fields floating over water ;(iv)sites of jandars and gharats ; and(v)[ forest lands and wooded wastes] [Clause (v) inserted by Act No. XV of 2008.] ;
