(11)"holding" means land held under one title or agreement and surrounded by one set of boundaries :Provided that where two or more adjoining holding form part and parcel of the site or premises of dwelling-house manufactory, ware-house or place of trade or business such holdings shall be deemed to be holding for the purposes of this Act.Explanation. - Holding separated by a road or other means of communication shall be deemed to be adjoining within the meaning of this proviso.
