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[Cites 0, Cited by 13] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(9) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(9)"Land" means agricultural land, and includes horticultural land, Kharpur land, land with bamboo clumps, pasture lands, cultivable waste land, homesteads, tanks, wells and water channels;