Section 2(4) in Tamil Nadu Patta Passbook Act, 1983
(4)"land" means agricultural land, that is to say, land which is used or capable of being used for agricultural purposes or purposes sub-servant thereto and is either assessed to land revenue in the State or is subject to a local rate assessed and collected by officers of the Government as such and includes horticultural land, forest land, garden land, plantations, but does not include house site;
