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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(1)(a) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979

(a)"agriculture" includes making land fit for cultivation, cultivation of land, improvement and development of land including development of sources of irrigation, raising and harvesting of crops, horticulture, forestry, planting and farming and cattle breeding, animal husbandry, dairy farming seed farming, fishing, pisciculture, apiculture, sericulture, piggery, poultry farming and such other activities as are generally carried on by agriculturists, dairy farmers, cattle breeders, poultry farmers and other categories of persons engaged in similar activities including marketing of agricultural products, their storage and transport and the acquisition of implements and machinery in connection with any such activity; and also includes the purpose enumerated in section 116 of the Co-operative Societies Act; and the term "agricultural purpose" shall be construed accordingly;