Section 2(8) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(8)"grove land" means any specific piece of land in a holding having trees not including [guava, papaya, banana or vine plants] [Substituted by U.P. Act No. 20 of 1976 (w.e.f. 8.6.1973).] planted thereon before January 24, 1971, in such numbers that they preclude, or when full grown will preclude, the land or any considerable portion thereof from being used primarily for any other purpose, and the trees on such land constitute a grove;
