Section 2(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)[ "agriculture" includes horticulture, the raising of crops, grass or garden produce, [the use by an agriculturist of the land held by him or a part thereof for the grazing of his cattle, the use of any land, whether or not an appanage to rice or paddy land, for the purpose of rab manure] [Clauses (1) an (1A) were substituted for the original clause (1) by Bombay 13 of 1956, section 2(1).] but does not include allied pursuits, or the cutting of wood only:[Provided that in the case of such tracts of land abounding in natural growth of grass as the State Government may, by notification, in the Official Gazette, specify, "agriculture" shall include the cutting of grass for any purpose;] [This proviso was added by Gujarat 16 of 1960, section 2.]
