Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Assam - Subsection Section 2(e) in The Assam Consolidation of Holdings Act, 1960 (e)"Land" means land which is or may be used for ordinary agricultural purpose or purposes subservient thereto and includes the sites of building on such land ;
