(7)"Jhumland" means such land which any member or members of a village or a community have a customary right to cultivate by means of shifting cultivation or to utilise by clearing jungle or for grazing livestock and includes any beds of rivers provided that such village or community is in a permanent location, but it does not include(i)any land which has been terraced or may be terraced for the purpose of permanent or semi-permanent cultivation whether by means of irrigation or not, or(ii)any land attached to or appurtenant to a dwelling house and used for the purpose of permanent cultivation, or(iii)any land which is under permanent cultivation
