Section 3(2) in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976
(2)'agricultural land' means any land used for any of the following purposes namely:-(a)horticulture;(b)the raising of crops, grass or garden produce;(c)grazing;(d)the raising of manure crop;(e)dairy farming;(f)poultry farming;(g)live-stock breeding;(h)growing of trees; and(i)includes any land used for any purpose subservient to the above purposes any forest land, pasture land, plantation, orchard and tope ; but does not include house-site or land used exclusively for non-agricultural purposes;
