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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(2) in Mizoram (Land Revenue) Act, 2013

(2)"agricultural land" means land which is used or is capable of being used for agricultural purposes and includes land under homesteads occupied for residential purposes in connection with agricultural holdings and the expression, "non-agricultural land", shall be construed accordingly;