Section 3(1) in The Punjab Restitution of Mortgaged Lands Act, 1938
(1)The expression "land" means land which is not occupied as the site of any building in a town or village and is occupied or let for agricultural purposes or for purposes subservient to agriculture or for pasture, and includes -(a)the sites of buildings and other structures on such land;(b)a share in the profits of an estate or holding;(c)any dues or any fixed percentage of the land revenue payable by an inferior land-owner to a superior land-owner;(d)a right to receive rent;(e)any right to water enjoyed by the owner or occupier of land as such;(f)any right of occupancy; and(g)all trees standing on such land.
