Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(8) in The Bhopal Debt Redemption Act, 1955 (8)"land" means land used for agricultural purposes but does not include land occupied by buildings or appurtenant thereto or land within the limits of any municipality or notified area;
