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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(c) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(c)"Agricultural land" means land which is used or is capable of being used for agriculture or reserved for growing forests and includes:
(i)fallow land,
(ii)the sites of farm buildings appurtenant to agricultural land, and
(iii)the sites of dwelling houses occupied by agriculturists, agricultural labourers or artisans and land appurtenant to such dwelling houses;
(cc)[ "Basic Holding" means a holding the area of which is equal to one-third of the area of the family holding determined under Section 4 for the local area concerned;] [ Added by Ibid.]