Section 3(j) in The Haryana Ceiling of Land Holdings Act, 1972
(j)"orchard" means a compact area of land, other than land under grape garden or [vine-yard or banana or guava trees] [Substituted by Haryana Act 33 of 1973, and shall be deemed always to have been substituted.], having fruit bearing trees grown thereon in such number that they preclude, or when fully grown would preclude a substantial part of such land from being used for any agricultural purpose;
