Section 2(f) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(f)"land" means land which is used or capable of being used for agriculture or horticulture and includes land which is an orchard, Kharhur or pasturage or [forest land or [also the land] [Inserted by Act 55 of 1982 and shall be deemed always to have been inserted.] perennially submerged under water] or the homestead of land-holder;
