Section 2(xi) in The Jharkhand Agricultural Produce Markets Rules, 2000
(xi)[ "Land" means a land used for agricultural or horticultural or animal husbandry or forest or agriculture or piscicultural purposes by cultivating such land or carrying agricultural or horticultural or animal husbandry or forest or agriculture or pisciculture operations [for storage, processing and manufacturing] [Substituted by G.S.R. 12A dated 26.9.1993.] thereon with himself or his own stock or by his own servants or hired labours or with hired stock];
