Section 2(17)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

(a)land which is used or capable of being used for agricultural purposes and includes the sites of farm buildings appurtenant to such land; and

Legal Document View