(14)"Holding'' means land held under one title or agreement and surrounded by one set of boundaries;Provided that where two or more adjoining holdings from part and period of the site or premises of a dwelling-house, manufactory ware-house, or place of trade or business, such holding shall be deemed to be one holding for the purposes of this Act;Explanation. - Holdings separated by a road or other means of communication such be deemed to adjoining within the meaning of this provide;Provided also that where land has been let out to occupants in separate parcels paying rents separately, each such parcel shall be treated a distinct holding in spite of such parcels of land being held under one title;
