Section 2(7) in West Bengal Land Reforms Act, 1955
(7)[ "land" means land of every description and includes tank, tank-fishery, fishery, homestead, or land used for the purpose of livestock breeding, poultry farming, dairy or land comprised in tea garden, mill, factory, workshop, orchard, hat, bazar, ferries, tolls or land having any other sairati interests and any other land together with all interests, and benefits arising out of land and things attached to the earth or permanently fastened to anything attached to earth;] [[Subsection (7) substituted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969; the old sub-section read as follows:
