Section 2(s) in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
(s)"Land" means a portion of the surface of the earth, comprising the ground or soil and everything under it or over it, and things which are attached to the earth (such as buildings, structures and trees; things which are permanently fastened to the each or to thing attached to the earth, easements, rights arid appurtenances belonging to them and benefits arising out of them and includes the site of villages, town and cities;
