Section 2(a) in Gujarat Rural Debtors' Relief Act, 1976
(a)"agriculture" includes horticulture, the raising of crops, grass or garden produce, the use by an agriculturist of the land held by him or part thereof for the grazing of his cattle, the use of any land, whether or not an appanage, to rice or paddy land, for the purpose of rabmanure, dairy-farming, poultry farming, breeding of live stock, and the cutting of wood;
