Section 2(17) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(17)"land" means-(a)land which is used or capable of being used for agricultural purposes and includes the sites of farm buildings appurtenant to such land; and(b)for the purposes of Sections 16, 22, 23, 24, 25, 26, 32, 34, 36, 37, 55, 57, 89, 91, 121 and 122.(i)the sites of dwelling houses occupied by agriculturists, agricultural labourers or artisans and land appurtenant to such dwelling houses;(ii)the sites of structures used by agriculturists for allied pursuits;
