Section 4(19) in The Ajmer Tenancy and Land Records Act, 1950
(19)"land" means land which is let or held for the raising of crops or garden produce, or for purposes subservient thereto, and includes land covered by water used for the purpose of growing singhara or other produce, but does not include land for the time being occupied by a building or appurtenant thereto, other than a building which is an improvement;
