Section 3 in Andhra Pradesh Agricultural Lands (Prohibition Of Alienation) Act, 1972
3. Definitions:.
- In this Act, unless the context otherwise requires:(a)"dry land" means land registered as dry, manavari, asmantari, baghat or garden land or special rate dry land, in the land revenue accounts of the Government or assessed as such, but excludes wet land;(b)"holding" means the entire land held by a person as owner;(c)"land" means land which is used or is capable of being used for purposes of agriculture including horticulture;(d)"person" includes an individual, undivided Hindu family, a trustee, a company, a society or an association of individuals whether incorporated or not;(e)"specified limit" means the extent of land specified in Section 4 as the specified limit;(f)"trust" includes a trust created for public purposes of a charitable or religious nature;(g)"wet land" means land registered as wet single crop wet or double crop wet or compounded double crop wet or special rate wet land, in the land revenue accounts of the Government or assessed as such, and includes:(i)any land included in the ayacut of any Government source of irrigation; and(ii)any land irrigated by water from any Government source of irrigation in any one fasli during the period of three faslies immediately preceding fasli 1381.
