(1)in relation to the assessment year commencing on the 1st day of April, 1969, or any earlier assessment year--(i)agricultural land and growing crops, grass or standing trees on such land;(ii)any building owned or occupied by a cultivator of, or receiver of rent revenue out of, agricultural land:Provided that the building is on or in the immediate vicinity of the land and is a building which the cultivator or the receiver of rent or revenue by reason of his connection with the land requires as a dwelling-house or a store-house or an outhouse;(iii)animals;(iv)a right to any annuity in any case where the terms and conditions relating thereto preclude the commutation of any portion thereof into a lump sum grant;(v)any interest in property where the interest is available to an assessee for a period not exceeding six years from the date the interest vests in the assessee;
