Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(4) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(4)"agricultural land" includes land used or usable for horticulture, the raising of crops, grass or garden produce, dairy, farming, breeding of livestock, poultry farming, fish farming, fish seed production centre, nursery, growing medicinal herbs of the grazing of cattle; but does not include land used for cutting of wood only;